Narendra Manohar Ingale And Ors vs State Of Maharashtra
2023 Latest Caselaw 973 Bom

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                                                                                  2.APEAL.1243.2022.doc
ANANT     Digitally signed by


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ANANT KRISHNA NAIK
KRISHNA   Date: 2023.01.31
NAIK      16:26:03 +0530



                                         CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 1243 OF 2022

                    Narendra Manohar Ingale & Ors.                            ...Appellants
                         Versus
                    State Of Maharashtra                                     ...Respondent

Adv. Amit Icham for the appellants. Mr. V. B. Konde-Deshmukh, APP for the respondent-state.

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

DATED : 30th JANUARY, 2023 P.C.:

1. The appeal is by appellants/accused against the judgment of

conviction delivered in Session Case No. 3 of 2012 by Additional

Session Judge, Mangaon, Raigad.

2. Heard.

3. Admit.

4. Learned APP waives service of notice on behalf of respondent-

state.

5. Call R&P.

6. Office to take steps for preparation of paper book.

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


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