Shivkumar Morumal Bachani vs The State Of Maharashtra
2023 Latest Caselaw 6985 Bom

 D.A.Ethape                                               2-APEAL-1157-2009.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION
                      CRIMINAL APPEAL NO. 1157 OF 2009

Ramchandra Ramkrishna Chawla                        ...Appellant
      Versus
State Of Maharashtra                                ...Respondent
                                    WITH
                        CRIMINAL APPEAL NO. 38 OF 2010

Rameshchandra Hari Joshi Since Deceased
Through Bharati Rameshchandra Joshi       ...Appellant
      Versus
The State Of Maharashtra                  ...Respondent
                                WITH
                  CRIMINAL APPEAL NO. 39 OF 2010

Shivkumar Morumal Bachani                           ...Appellant
      Versus
The State Of Maharashtra                            ...Respondent
                                    WITH
                        CRIMINAL APPEAL NO. 41 OF 2010

The State Of Maharashtra                            ...Appellant
      Versus
Shyamrao Laxman Patil And Ors                       ...Respondents
                                   WITH
                       CRIMINAL APPEAL NO. 414 OF 2012

The State Of Maharashtra                            ...Appellant
      Versus
Shyamrao Laxman Patil And Ors                       ...Respondents

                                     ....
Mr. D. G. Khamkar Advocate for Appellant in Appeal No.38 of 2010.
Mr. Y. M. Nakhawa, APP for the Respondent-State.

                                     ....

                                    CORAM : PRAKASH D. NAIK, J.

DATE : 13th JULY, 2023.

  D.A.Ethape                                                 2-APEAL-1157-2009.doc



P.C.:-

1. Appeal is circulated at the instance of learned Advocate for the

Appellant in Criminal Appeal No. 38 of 2010 for fixing it for final hearing. It

is submitted that, the appellant has expired. His wife has filed application

for pursuing Appeal which has been allowed. She is the senior citizen. The

Appeal is pending since 2010.

2. It appears that, apart from the appellant in Criminal Appeal No. 38 of

2010, two other convicts have preferred Appeals challenging the judgment

of conviction. State has filed Appeal for enhancement and another Appeal

challenging order of acquittal.

3. Appeal may be added to the weekly final hearing board commencing

from 24th July 2023.

(PRAKASH D. NAIK, J.)