Avinash Anil Dethe vs State Of Maharashtra
2023 Latest Caselaw 814 Bom

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                                                                                     23.APEAL(ST).18692.2022.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL (ST) NO. 18692 OF 2022

                             Avinash Anil Dethe                           ...Appellant
                                  Versus
                             State Of Maharashtra                         ...Respondent

None for the appellant.

Smt. M. M. Deshmukh, APP for the respondent-state.

CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ

DATED : 23rd JANUARY, 2023 P.C.:

1. None for the appellant.

2. Vide judgment and order dated 11/04/2022 delivered by

Additional Session Judge, City Civil & Session Court, Mumbai in

Sessions Case No. 671 of 2015, appellant/accused no. 5 came to

be convicted by awarding life imprisonment for the offence

punishable u/s 364A r/w. 120B of IPC.

3. Hence, Admit.

4. Call R&P.

5. Learned APP waives service of notice on behalf of

respondent-state.

Digitally signed ANANT by ANANT KRISHNA NAIK KRISHNA Date:

NAIK    2023.01.24
          15:06:50 +0530




                                   (R. N. LADDHA, J)                      (NITIN W. SAMBRE, J.)

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