Vishal S/O. Vinod Lanjewar And ... vs State Of Mah. Thr. Pso, Ps Gondia ...
2023 Latest Caselaw 2719 Bom

                                                 1/1                        6.apeal202.2023

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR
                        CRIMINAL APPEAL NO. 202 OF 2023
                           Vishal s/o Vinod Lanjewar and anr.
                                           Vs.
                State of Maharashtra, Thru. PSO, PS Gondia City, Gondia
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                            Mr. R.B. Gaikwad, Advocate for appellants.

                                           CORAM       : VINAY JOSHI, AND
                                                         BHARAT P. DESHPANDE, JJ.

                                           DATE        : 20.03.2023.


                                           Heard.

                            2.             Admit.

3. The appellants have been convicted in Sessions Case No.14/2018 for the offence punishable under Sections 302 read with Section 34 of the Indian Penal Code vide judgment and order dated 17.01.2023.

4. Call for Record and Proceedings.

5. Issue notice to the respondent.

6. Mr. N.R. Rode, learned APP waives service of notice on behalf of respondent No.1.

                                         JUDGE                           JUDGE

Prity