Bombay High Court
Rajesh Chandrakant Warang vs The State Of Maharashtra on 1 October, 2018
Author: A.M.Badar
Bench: A.M.Badar
sr.1.apeal.329.2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.329 OF 2016
Rajesh Chandrakant Warang ... Appellant
V/s.
The State of Maharashtra ... Respondent
Mr.Ghanasham S. Jachar i/b. Mr.Biju Antony Aloor for the appellant. Mr.A. D. Kamkhedkar, APP for the respondent /State.
CORAM : A.M.BADAR J.
DATED : 1st OCTOBER 2018.
P.C. :
1. This appeal is challenging conviction and resultant sentence imposed on the appellant/accused for offences punishable under Sections 307, 452 and 309 of the Indian Penal Code.
2. The motion is made for withdrawal of the appeal. As the appeal is challenging conviction and resultant sentence, it cannot be withdrawn. Hence, the motion is rejected.
Digitally
signed by
Vina Vina Arvind
Khadpe
Arvind Date:
Khadpe 2018.09.30
(A.M.BADAR J.)
17:42:44
+0530
Vina k 1/1