Iranna Sattu Shinde vs State Of Maharashtra And Anr
2024 Latest Caselaw 25382 Bom

Bombay High Court

Iranna Sattu Shinde vs State Of Maharashtra And Anr on 4 September, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2024:BHC-AS:35634



                                                          1/2       11-IA-531-24-IN-APEAL-ST-2043-24.odt

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.531 OF 2024
                                                            IN
                                           CRIMINAL APPEAL (ST) NO.2043 OF 2024

                            Iranna Sattu Shinde                                  .... Applicant

                                      versus

                            The State of Maharashtra & Anr.                      .... Respondents
                                                         .......

                            •     Mr. Vijay Emul, appointed Advocate for Applicant.
                            •     Smt. Manisha R. Tidke, APP for the State/Respondent.

                                                        CORAM   : SARANG V. KOTWAL, J.

                                                        DATE    : 04th SEPTEMBER, 2024

                            P.C. :

1. The Applicant was the original accused No.2 in

Sessions Case No.183 of 2018 before the Additional Sessions

Judge, Solapur. The learned Judge vide the Judgment and

Order dated 31/03/2022 convicted the Applicant and other two

accused for commission of offence punishable u/s 376(D), 341,

394, 323 r/w 34 of the Indian Penal Code. The major sentence

imposed on the Applicant was rigorous imprisonment for 20 Digitally signed by MANUSHREE MANUSHREE NESARIKAR NESARIKAR Date:

2024.09.05 14:46:44 years besides imposition of fine for the offence punishable u/s +0530

Nesarikar

2/2 11-IA-531-24-IN-APEAL-ST-2043-24.odt

376(D) of the Indian Penal Code. He was sentenced for different

periods for the other offences.

2. Learned counsel for the Applicant submitted that the

Applicant is from a poor financial background. He has nobody to

look after his interest. He was suffering from health issues. His

Appeal was filed with the help of Legal Services Authority.

3. Considering these submissions and in the interest of

justice, the delay of 592 days in filing the Appeal is condoned.

4. The Appeal be processed further.

5. The Interim Application is disposed of.

(SARANG V. KOTWAL, J.)