Sunita W/O Devidas Waghmare vs The State Of Maharashtra
2024 Latest Caselaw 1334 Bom

Bombay High Court

Sunita W/O Devidas Waghmare vs The State Of Maharashtra on 18 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

2024:BHC-AUG:998-DB



                                                                1-Cri. Appeal No.1 of 2023.odt


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     BENCH AT AURANGABAD

                               CRIMINAL APPEAL NO.1133 OF 2023

            Sunita w/o. Devidas Waghmare                             ..Appellant

                    Vs.

            The State of Maharashtra                                 ..Respondent

                                             ----
            Mr.S.G.Bobade, Advocate for appellant
            Mr.U.S.Bhosale, APP for State
                                             ----

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

                                          DATE       :   JANUARY 18, 2024
            OPERATIVE ORDER :-

For the reasons to be recorded separately, following order

is passed:

            (i)             The appeal is allowed.


            (ii)            The judgment and order dated 20.06.2023, passed by

learned Addl. Sessions Judge, Nilanga, in Sessions Case No.40 of 2019,

convicting and sentencing the appellant for the offences punishable

under Sections 302 and 201 of Indian Penal Code, is set aside.

(iii) The appellant is acquitted of the offences punishable under

Sections 302 and 201 of Indian Penal Code.

(iv) She be released forthwith, if not required in any other

case.

(v) Fine amount deposited by the appellant, if any, be

refunded to her.

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

KBP