Devaibai Rohidas Sapkal And Another vs The State Of Maharashtra
2024 Latest Caselaw 3262 Bom

Bombay High Court

Devaibai Rohidas Sapkal And Another vs The State Of Maharashtra on 2 February, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                908-Criappl-572-2024.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 572 2024
                 IN CRIMINAL APPEAL NO.117 OF 2024

Devaibai Rohidas Sapkal And Another                      ....Applicants


      VERSUS

The State of Maharashtra                                 .....Respondent
                                      .....
Ms. Divya P. Khandelwal h/f Mr. S. S. Thombre, Advocate for Applicant
Mrs. V. S. Choudhari, APP for the Respondent/State
                                    .....
                                   WITH
                 CRIMINAL APPEAL NO. 117 OF 2024

Devaibai Rohidas Sapkal And Another                      ....Appellants


      VERSUS

The State of Maharashtra                                 .....Respondent
                                      .....
Ms. Divya P. Khandelwal h/f Mr. S. S. Thombre, Advocate for Appellants
Mrs. V. S. Choudhari, APP for the Respondent/State
                                    .....

                                   CORAM       :   R.G. AVACHAT &
                                                   NEERAJ P. DHOTE, JJ.

                                   DATE        :   02.02.2024


PER COURT :

IN CRIMINAL APPLICATION NO. 572 of 2024 :

1. This is an Application for suspension of the substantive sentence imposed upon the Applicants by the learned Additional Sessions Judge, Beed, in Sessions Case No.105/2021 vide Judgment and Order dated 10/01/2024.

2. Heard the learned Advocate for the Applicants.

908-Criappl-572-2024.odt

3. Issue notice to the Respondent / State, returnable on 23/02/2024. Learned APP waives service for the Respondent/State.

IN CRIMINAL APPEAL No.117 of 2024 :-

1. This is an Appeal against the conviction.

2. Heard.

3. Issue notice to the Respondent / State. Learned APP waives service for the Respondent / State.

4. Admit.

5. Call for Record and Proceedings with Paper-book from the Trial Court.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

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