Vishwas Madhukar Adkar vs The State Of Maharashtra And Others
2024 Latest Caselaw 25208 Bom

Bombay High Court

Vishwas Madhukar Adkar vs The State Of Maharashtra And Others on 2 September, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                  sr.18-crappeal68.2022.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                 CRIMINAL APPEAL NO. 68 OF 2022

                       Vishwas Madhukar Adkar
                               VERSUS
                 The State Of Maharashtra And Others

                                  ----
None present for appellant
Ms.U.S.Bhosale, APP for respondent - State
                                 ----

                         CORAM     :     R.G. AVACHAT, J.
                          DATE     :     SEPTEMBER 02, 2024
ORDER :

-

The respondent was convicted by the trial court, however,

in appeal, he has been acquitted by the judgment and order dated

21.01.2021, passed by learned Addl. Sessions Judge-2, Beed, in

Criminal Appeal No.129 of 2015. The original victim is, therefore, in

appeal before this Court.

2. None present for the appellant. Stand over to 30.09.2024.

Learned counsel for the appellant to convince this court about

maintainability of this appeal.

[R.G. AVACHAT, J.] KBP