Rajeshwar Marotrao Biradar vs The State Of Maharashtra
2023 Latest Caselaw 5407 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                       915 CRIMINAL APPEAL NO.549 OF 2016


                          RAJESHWAR MAROTRAO BIRADAR
                                        VERSUS
                             THE STATE OF MAHARASHTRA
                                           ...
                      Mr. Satej S. Jadhav, Advocate for appellant
                           Mr. R.D. Sanap, APP for respondent
                                           ...

                                    CORAM :      SMT. VIBHA KANKANWADI
                                                 ABHAY S. WAGHWASE, JJ.
                                    DATE :       09th JUNE, 2023


ORDER :

. For the reasons to be recorded separately, following order is

passed.

                                   OPERATIVE ORDER


1              Criminal Appeal stands allowed.


2              The Judgment and conviction awarded to the appellant

Rajeshwar Marotrao Biradar in Sessions Case No.24/2014 on 10.08.2016

after holding him guilty for committing an offence punishable under Section

2 Cri.Appeal_549_2016

302 of the Indian Penal Code by learned Additional Sessions Judge, Biloli,

Dist. Nanded stands quashed and set aside.

3 The appellant be set at liberty, if not required in any other case.

4 It is clarified that there is no change in the order of disposal of

muddemal.

(Abhay S. Waghwase, J.) ( Smt. Vibha Kankanwadi, J. )

agd