Shevanta Rama Jangam vs State Of Maharashtra
2023 Latest Caselaw 11641 Bom

                                                                   22-APEALST-15985-2023.doc




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
rrpillai
                              CRIMINAL APPELLATE JURISDICTION
                          CRIMINAL APPEAL (ST) NO. 15985 OF 2023

           Shevanta Rama Jangam                               ...Applicant
                 Versus
           State of Maharashtra                               ...Respondent

           Ms. Sonia Miskin, Appointed for the Applicant.
           Mr. V. B. Konde Deshmukh, APP for the State.


                                        CORAM : REVATI MOHITE DERE &
                                                      GAURI GODSE, JJ.

                                         DATE       : 9th NOVEMBER 2023
           P. C. :

1. By a separate order passed today in Interim Application No.

3160 of 2023 we have condoned 1745 days delay in filing the

aforesaid appeal, since it is an application filed through the Legal

Services Authority.

2. With consent of the parties the aforesaid appeal is taken up

for admission.

3. Heard.

22-APEALST-15985-2023.doc

4. Admit. Learned APP waives service on behalf of the

respondent. Preparation of the paper book is expedited.

5. Considering that the judgment and order of conviction is of

the year 2018, the aforesaid appeal on preparation of the paper

book be added on the final hearing board in the category of

appeals of the year 2018.

GAURI GODSE, J. REVATI MOHITE DERE, J.

Signed by: Rajeshwari R. Pillai Designation: PS To Honourable Judge Date: 10/11/2023 16:40:20