Devidas Babruwan Chavan vs The State Of Maharashtra
2024 Latest Caselaw 25212 Bom

Bombay High Court

Devidas Babruwan Chavan vs The State Of Maharashtra on 2 September, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:20138



                                                                  sr.19-crappeal89.2022.odt


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                             CRIMINAL APPEAL NO. 89 OF 2022

                                   Devidas Babruwan Chavan
                                           VERSUS
                                   The State Of Maharashtra

                                               ----
            Mr.P.V.Barde, Advocate for appellant
            Mr.S.J.Salgare, APP for respondent
                                               ----

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

-

Heard learned counsel for the appellant. Perused the

judgment impugned herein, whereby the appellant has been convicted

for various offences and sentenced to pay fine of Rs.5,000/- on each

count, with default stipulation.

2. After having perused the impugned judgment and on

hearing learned counsel for the appellant and learned APP, this court

finds no reason to interfere with the impugned judgment of conviction

and consequential order of sentence. In view of the same, the appeal

stands dismissed.

[R.G. AVACHAT, J.] KBP