Pradip S/O. Balsing Harami vs State Of Mah. Thr. Pso, Ps Urkheda, ...
2023 Latest Caselaw 3063 Bom

Order                                                                                        2803apeal221.23
                                                       1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                               CRIMINAL APPEAL NO. 221/2023.
                                        Pradip Balsingh Harami [In Jail]
                                                  -VERSUS-
                                           The State of Maharashtra

Office notes, Office Memoranda of
Coram, appearances, Court's orders                            Court's or Judge's Orders
or directions and Registrar's orders.


                                           Shri R.M. Daga, Advocate for the Appellant.
                                           Shri A.M. Kadukar, A.P.P. for the Respondent.



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

                                                DATE         : MARCH 28, 2023.



                                                           Heard.

2. The appellant herein has challenged the

order of conviction dated 04.02.2023 passed in

Sessions Case No.53/2018 wherein the appellant

has been convicted for the offence punishable

under Section 302 of the Indian Penal Code and

sentenced to suffer imprisonment for life along

with fine.

3. Perused available record and impugned

judgment.

Rgd.

 Order                                                                             2803apeal221.23


                                              Admit. Call for R & P.

                                              Learned      A.P.P.      waives      notice      for

                                 respondent sole.          He is directed to make a

statement as to whether the State has challenged

the order of acquittal as regards Section 376[1] of

the Indian Penal Code.

.......

Criminal Application [APPA] No.368/2023.

This is an application seeking

suspension of sentence in terms of Section 389 of

the Criminal Procedure Code. The applicant/

appellant has filed notes of evidence and urged for

early hearing.

2. Issue notice to the non-applicant,

returnable on 11.04.2023. Learned A.P.P. waives

notice for the non -applicant. He is directed to file

reply by the returnable date.

                                         JUDGE                            JUDGE




Rgd.