Bombay High Court
Umesh Bharat Gaikwad vs The State Of Maharashtra on 3 October, 2018
Bench: T. V. Nalawade, Vibha Kankanwadi
1 Cri.Appeal 267-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 267 OF 2018
Umesh Bharat Gaikwad ...Appellant
Versus
The State of Maharashtra ...Respondent
----
Mr. S. J. Salunke, Advocate for appellant.
Ms. V. S. Choudhary, Addl. Public Prosecutor, for respondent/ State.
----
CORAM : T. V. NALAWADE &
SMT.VIBHA KANKANWADI. JJ.
DATE : 03-10-2018.
OPERATIVE ORDER :
1. The appeal is allowed.
2. The Judgment and order in Sessions Case No. 126 of 2014, dated 23-02-2018, of learned Addl. Sessions Judge, Bhoom Dist. Osmanabad convicting the present appellant for the offence punishable under Section 302 of Indian Penal Code sentencing him for imprisonment for life and pay fine is hereby set aside.
3. He stands acquitted for which charge was framed.
4. He is to be set at liberty forthwith from jail.
5. Fine amount, if any, deposited is to be returned to him.
6. Personal bond of Rs.15,000/- (fifteen thousand) with surety bond of similar amount is to be obtained from him a provided under Section 437-A of the Code of Criminal Procedure.
7. Reasons to follow.
(SMT. VIBHA KANKANWADI) (T. V. NALAWADE)
JUDGE JUDGE
vjg/-.
::: Uploaded on - 03/10/2018 ::: Downloaded on - 04/10/2018 02:43:31 :::