Bombay High Court
Sadashiv Basappa Madgyal vs The State Of Maharshtra on 18 February, 2019
Bench: A. S. Oka, A. S. Gadkari
ssm 1 217-apeal1593.11-operative order.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1593 OF 2011
Sadashiv Basappa Madgyal .....Appellant
Vs.
The State of Maharashtra ....Respondent.
Ms. Ragini Ahuja I/by Dr. Yug Mohit Chaudhary for the Appellant.
Ms. P.P. Shinde, APP for the Respondent-State.
CORAM : A. S. OKA, AND
A. S. GADKARI, JJ.
DATE : 18th FEBRUARY, 2019.
P.C.:-
For the reasons separately recorded in the Oral Judgment, we pass the following Order:-
a) The Judgment and Order dated 22nd November, 2011 passed by the Additional Sessions Judge in Sessions Case No. 159 of 2009, convicting and sentencing the Appellant under Sections 302, 324, 452 of the Indian Penal Code, is hereby quashed and set aside and the Appellant is acquitted from all the charges framed against him;
1/2 ::: Uploaded on - 02/03/2019 ::: Downloaded on - 17/03/2019 23:18:12 :::
ssm 2 217-apeal1593.11-operative order.doc
b) The Appellant shall be forthwith set at liberty provided he is not required in connection with any other offence;
c) Fine amount, if any, deposited by the Appellant be refunded to him;
d) Appeal is accordingly allowed, in the aforesaid terms;
e) All the concerned to act on an authenticated copy of the Operative part o8/f the Order. (A.S. GADKARI, J.) (A.S. OKA, J.) 2/2 ::: Uploaded on - 02/03/2019 ::: Downloaded on - 17/03/2019 23:18:12 :::