Manikrao Alias Babu Balaji Sawant vs The State Of Maharashtra
2025 Latest Caselaw 7013 Bom

Bombay High Court

Manikrao Alias Babu Balaji Sawant vs The State Of Maharashtra on 21 October, 2025

                                                    913.Cr.Al-st.11217.25
                                  -1-

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD


          CRIMINAL APPEAL (STAMP) NO.11217 OF 2025


              MANIKRAO ALIAS BABU BALAJI SAWANT

                               VERSUS

                   THE STATE OF MAHARASHTRA

                                 ...
           Advocate for Appellant : Mr. Ghanekar Nilesh S.
               APP for Respondents: Mr. S.S. Dande
                                 ...

                                CORAM : SACHIN S. DESHMUKH, J.

(VACATION COURT)

DATED : 21 OCTOBER, 2025. PER COURT :-

1. Heard.

2. The appellant is challenging the judgment and order

dated 25.09.2025 renderd by the learned Sessions Judge, Bhokar

convicting the appellant under Section 304, Part II of the Indian Penal

Code.

3. It is submitted by the learned counsel for the appellant

that the evidence of the prosecution and the defence has not been

appreciated and considered by the trial court in its proper perspective

and, therefore, has caused serious prejudice to the appellant.

913.Cr.Al-st.11217.25

4. In the light of the same, the case is made out to admit the

appeal.

5. Hence, admit.

6. Call for record and proceedings

(SACHIN S. DESHMUKH, J.)

habeeb/