Supreme Court - Daily Orders
Raghunath Ramkrishna Sushir vs The State Of Maharashtra on 13 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.40 COURT NO.9 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7527/2017
(Arising out of impugned final judgment and order dated 10-08-2017
in CRLA No. 255/2003 passed by the High Court Of Judicature at
Bombay At Nagpur)
RAGHUNATH RAMKRISHNA SUSHIR & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anil Mardikar, Sr. Adv.
Mr. Sachin Pujari, Adv.
Mr. Sameer Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties and perused the record.
The sentence of petitioner No.1 – Raghunath Ramkrishna Sushir and petitioner No.4 – Eknath @ Dayaram Laxman Sushir is reduced to three months, while their conviction is not interfered with.
Qua others, we do not find any ground to interfere with the impugned order and their special leave petition is dismissed.
The special leave petition is, accordingly, disposed of. Pending applications, if any, are also stand disposed of.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.10.14 12:43:15 IST Reason:(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER