Bombay High Court
Narayan Arjun Gaonkar vs The State Of Maharasthra on 21 December, 2016
Author: V.K. Tahilramani
Bench: V.K. Tahilramani, Mridula Bhatkar
4b. cri wp 4290-16.doc
RMA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4290 OF 2016
Narayan Arjun Gaonkar .. Petitioner
Versus
The State of Maharashtra .. Respondent
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Appearances
Ms. Rohini Dandekar Advocate (appointed) for the Petitioner
Mr. H.J. Dedia APP for the State
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CORAM : SMT. V.K. TAHILRAMANI &
MRS. MRIDULA BHATKAR, JJ.
DATE : DECEMBER 21, 2016.
ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :
1. Heard both sides.
2. Rule. By consent, Rule is made returnable forthwith.
3. By Judgment & Order dated 8.10.1993 passed by the learned Sessions Judge in Sessions Case No. 956 of 1998, the petitioner was convicted under Section 302 of IPC and sentenced to life imprisonment. Being aggrieved by the said jfoanz vkacsjdj 1 of 2 ::: Uploaded on - 23/12/2016 ::: Downloaded on - 24/12/2016 00:56:06 ::: 4b. cri wp 4290-16.doc conviction and sentence, the petitioner preferred Criminal Appeal No. 678 of 1993 before this Court. The said appeal was dismissed by this Court on 7.12.2015. The grievance of the petitioner is that he has not been granted set off in the said case. If the contention of the petitioner is correct, then set off be granted to the petitioner as envisaged under Section 428 of the Code of Criminal Procedure.
4. Rule is made absolute in the above terms.
[ MRS. MRIDULA BHATKAR, J ] [ SMT. V.K. TAHILRAMANI, J. ]
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