Arjun Ishwara Gejage vs The State Of Maharashtra
2024 Latest Caselaw 2947 Bom

Bombay High Court

Arjun Ishwara Gejage vs The State Of Maharashtra on 31 January, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

           Digitally signed
           by SHAGUFTA
SHAGUFTA QUTBUDDIN
   2024:BHC-AS:4883-DB
           PATHAN
QUTBUDDIN
           Date:
PATHAN     2024.02.01                                                        901-APEAL-119-2016-J.doc
           16:22:48
           +0530

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL APPEAL NO. 119 OF 2016
                                                      WITH
                                       INTERIM APPLICATION NO. 4396 OF 2023
                                                       IN
                                         CRIMINAL APPEAL NO. 119 OF 2016

                      Arjun Ishwara Gejage                             ... Appellant/
                                                                         Applicant
                                    Versus
                      The State of Maharashtra                         ... Respondent

                      Ms. Payoshi Roy a/w Mr. Aneesh Shetty i/b Dr. Yug Mohit
                      Chaudhry for the Appellant/Applicant

                      Mr. R. M. Pethe, A.P.P for the Respondent-State

                                                      CORAM : REVATI MOHITE DERE &
                                                              MANJUSHA DESHPANDE, JJ.
                                                      WEDNESDAY, 31st JANUARY 2024


                      P.C :



                                                        ORDER

                              i)              The Appeal is allowed;



                              ii)             The impugned judgment and order dated 2nd






                                                                    901-APEAL-119-2016-J.doc

December 2015, passed by the learned Additional Sessions

Judge, Satara in Sessions Case No.113/2014, convicting and

sentencing the appellant, is quashed and set-aside;

iii) The appellant is acquitted of the offence, with

which he is charged. The appellant be set at liberty

forthwith, if not required in any other case.

iv) The fine amount, if paid, be refunded to the

appellant.

All concerned to act on the authenticated copy of this

operative order.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.