Xyz vs State Of Maharashtra And Anr
2024 Latest Caselaw 23849 Bom

Bombay High Court

Xyz vs State Of Maharashtra And Anr on 13 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                  1/1                  5 Apeal.124.2023.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL APPEAL NO. 124 OF 2023

XYZ                                         ..     Appellant
                        Versus
The State of Maharashtra and Anr.           ..     Respondents
                           ...
Dr. Uday P. Warunjikar a/w Ms Sonali R. Chavan, for the
Appellant.
Mr. Nilesh M. Wable a/w Ms Stefy J Dias i/b Mr. Umesh R.
Mankapure for, Respondent No. 2.
Mr. Shahaji Shinde, 'A' Panel Counsel a/w Mr. D. J. Haldankar,
APP, for the Respondent - State.
Mr. Sagar Pralhad Pawar, PSI, Sinhgad Police Station, is
present.
                          ...

                           CORAM: BHARATI DANGRE &
                                   MANJUSHA DESHPANDE, JJ.

DATED : 13th AUGUST, 2024

P.C:-

1. We request learned counsel, Mr. Warunjikar, who has filed an Appeal on behalf of the Appellant/victim being aggrieved by the Judgment of acquittal passed by the Special Sessions Judge, Pune to produce on record the notes of evidence so that we can appreciate the findings rendered in the Judgment.

Re-notify to 03.09.2024.

(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.)

R.V.Patil