Brahmaji S/O Maroti Dakhore vs The State Of Maharashtra
2023 Latest Caselaw 2587 Bom

                                                                               928
JPChavan


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
                     928 CRIMINAL APPEAL NO.189 OF 2016

                    BRAHMAJI S/O MAROTI DAKHORE
                                  VERSUS
                      THE STATE OF MAHARASHTRA
                                     ...
             Advocate for Appellant :Mr. Govind Kulkarni h/for
                           Mr. Shinde Ganesh P.
               APP for Respondent State: Mrs. V. S. Chaudhari

                     CORAM        :    SMT. VIBHA KANKANWADI &
                                       Y. G. KHOBRAGADE, JJ.
                     DATE         : 16th March, 2023

ORDER:

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

                                      ORDER
   i.        Criminal appeal stands allowed.

   ii.       The judgment of conviction awarded to the appellant

Brahmaji Maroti Dakhore in Sessions Case No. 158 of 2013 by the learned Additional Sessions Judge-3, Nanded on 16.09.2015 under section 302 of the Indian Penal code stands set aside.

iii. The appellant Brahmaji Maroti Dakhore stands acquitted of the offence punishable under section 302 of the Indian Penal Code. He be set at liberty, if not required in other case.

iv. We clarify that there is no change as regards order in respect of disposal of Muddemal.

(Y. G. KHOBRAGADE, J.) (SMT. VIBHA KANKANWADI, J. )