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Amitkumar M. Saini vs The State Of Maharashtra And Ors
2023 Latest Caselaw 2476 Bom

Citation : 2023 Latest Caselaw 2476 Bom
Judgement Date : 14 March, 2023

Bombay High Court
Amitkumar M. Saini vs The State Of Maharashtra And Ors on 14 March, 2023
Bench: Bharati Dangre
                                   1/2                6 APEAL 820-17.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                   CRIMINAL APPEAL NO. 820 OF 2017


Amitkumar M. Saini                           .. Appellant
                         Versus
The State of Maharashtra & Ors               .. Respondents

                                         ...

Mr.Roshan Gaud with Harsh Nishar for the appellant.
Mr.S.R. Agarkar, APP for the State.
Mr.P.M. Purohit fo respondent nos.15, 17, 18, 20, 23, 24, 26, 27,
28, 43, 48 to 53, 56 and 57.
Mr.Rohit Prasad i/b Brijesh Shukla for respondent nos.12, 13, 14,
16, 19, 21, 22, 29 to 42, 44 to 47, 54 and 55.


                            CORAM: BHARATI DANGRE, J.

DATED : 14th MARCH 2023 P.C:-

1 The present Appeal filed by the complainant on whose motion the investigating machinery was set rolling and which resulted in conviction of the accused persons by the Sessions Court, Mumbai in Sessions Case No.240/2014 is restricted to a limited portion of the impugned judgment dated 11/5/2017 being direction no.(7), wherein the Addl. Sessions Judge, while convicting the accused, has directed that the

Tilak

2/2 6 APEAL 820-17.doc

muddemal property i.e. golden and diamond ornaments to be confiscated.

2 The supporting reasoning is to be found in paragraph no.79 of the said judgment.

3 It is informed that Seven Appeals filed by the persons who are accused and convicted under the same judgment for the offence punishable u/s.395 IPC along with other ancillary sections are already admitted. Hence, the present appeals also deserve to be admitted. Hence, admit.

3 Since the Record and Proceedings are received with paper books in other Appeal, there is no necessity of issuing direction of calling of R & P.

The present Appeal is directed to be tagged along with connected Appeals, which are specified on Board by the Registry.

( SMT. BHARATI DANGRE, J.)

Tilak

 
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