Sau. Reshma W/O Ashok Ravekar vs The State Of Maharashtra, Thr. Its ...
2023 Latest Caselaw 890 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR
              CRIMINAL APPLICATION (APPA) NO. 180 OF 2022
                                  IN
                    CRIMINAL APPEAL NO. 141 OF 2022
                                Sau. Reshma w/o Ashok Ravekar
                                              Vs.
                                 State of Maharashtra and Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           Mr. Ajay D. Tote (appointed) Advocate for applicant.
                           Mr. S.S. Doifode, APP for respondent/State.


                                          CORAM        : VINAY JOSHI, AND
                                                         VALMIKI SA MENEZES, JJ.

DATE : 25.01.2023.

This appeal shall be heard along with Criminal Appeal No.798/2022 before Division Bench as both appeals arises out of the same judgment and order of conviction and in connected appeal. The trial Court imposed sentence to undergo imprisonment for life.

2. As this appeal would be heard before the Division Bench. The learned counsel appearing for appellant is directed to provide second set in the office.

Prity
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3. Stand over to 09.02.2023, along with Criminal Application (APPA) No.1008/2022 in Criminal Appeal No.789/2022.

JUDGE JUDGE

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:26.01.2023 08:33

Prity