Kamalakar Laxman Dhasal vs The State Of Maharashtra And ...
2023 Latest Caselaw 5606 Bom

Citation : 2023 Latest Caselaw 5606 Bom
Judgement Date : 14 June, 2023

Bombay High Court

Kamalakar Laxman Dhasal vs The State Of Maharashtra And ... on 14 June, 2023

Bench: R. G. Avachat

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                           BENCH AT AURANGABAD

                     CRIMINAL APPEAL NO.81 OF 2021


 Kamalakar s/o Laxman Dhasal                 ... APPELLANT

          VERSUS

 The State of Maharashtra & ors.             ... RESPONDENTS

                                .......
 Mr. G.R. Ingole, Advocate holding for
 Mr. S.G. Bobde, Advocate for appellant
 Mr. A.S. Shinde, A.P.P. for respondent No.1 - State
 Mr. P.B. Kadam, Advocate for respondent No.3 (appointed)
                                .......

                               CORAM : R.G. AVACHAT, J.

                               DATE :   14th June, 2023

 ORDER:

By judgment dated 6th June 2023, this Court has

decided the Criminal Appeal. Fees of learned Advocate Mr.

P.B. Kadam, (appointed) for respondent No.3 is quantified at

Rs.10,000/- (Rupees ten thousand).

(R.G. AVACHAT, J.)

fmp/-

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