Bombay High Court
The State Of Maharashtra vs Shridhar Madhavrao Murti on 21 October, 2020
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 205-Appeal-1256-2012.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1256 OF 2012
The State of Maharashtra ... Appellant
V/s.
Shridhar Madhavrao Murti ... Respondent
Mr.S.S. Hulke, A.P.P. for Appellant-State.
Ms.Ameeta Kuttikrishnan i/b. Mr.Sanskar Marathe for Respondent.
CORAM : A.S. GADKARI, J.
DATE : 21st October 2020.
P.C. :
Heard Mr.Hulke, learned A.P.P. for the Appellant-State and Ms.Kuttikrishnan, learned counsel for the Respondent-State.
2. Part-heard.
3. Stand over to 23rd October 2020.
4. This Order will be digitally signed by the Personal Assistant of this Court. All the concerned will act on production by fax or e-mail of a digitally signed copy of this Order.
[A.S. GADKARI, J.]
Digitally signed
by Omkar S.
Omkar S. Kumbhakarn
Kumbhakarn Date:
2020.10.21
13:23:12 +0530
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