Devchand Dharma Waghmare vs State Of Maharashtra
2023 Latest Caselaw 11793 Bom

Bombay High Court

Devchand Dharma Waghmare vs State Of Maharashtra on 28 November, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

                                                                      9-APEALST-21618-2023.doc




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
rrpillai
                              CRIMINAL APPELLATE JURISDICTION
                          CRIMINAL APPEAL (ST) NO. 21618 OF 2023

           Devchand Dharma Waghmare                           ...Appellant
                 Versus
           State of Maharashtra                               ...Respondent


           Mr. Shashikant P. Chaudhari, Appointed for the Appellant.
           Mr. S. V. Gavand, APP for the State.

                                           CORAM : REVATI MOHITE DERE &
                                                     GAURI GODSE, JJ.

                                           DATE     : 28th NOVEMBER 2023
           P. C. :

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

4295 of 2023 delay of 4 years and 361 days caused in filing the

aforesaid appeal is condoned.

2. Heard.

3. Admit. Learned APP waives notice on behalf of the

respondent-State.

9-APEALST-21618-2023.doc

4. Since judgment and order of conviction is dated

12th September 2018, after the receipt of the paper book the

appeal to be listed in category of appeals of the year 2018.

Hearing expedited.

GAURI GODSE, J. REVATI MOHITE DERE, J.