Bombay High Court
Sagar S/O. Kondiram Ghuge vs The State Of Maharashtra on 21 August, 2024
Author: R.G. Avachat
Bench: R.G. Avachat
927-APEAL-110-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 110 OF 2016
Sagar Kondiram Ghuge ..APPELLANT
VERSUS
State of Maharashtra ..RESPONDENT
....
Mr. S.N. Dudhate, Advocate h/f Mr. J.V. Deshpande, Advocate for appellant Mr. V.K. Kotecha, A.P.P. for respondent - State ....
CORAM : R.G. AVACHAT AND NEERAJ P. DHOTE, JJ DATE : 21st AUGUST, 2024 PER COURT :
1. Mr. Dudhate, learned counsel holding for Mr. Deshpande, learned counsel for the appellant, seeks time.
2. The appellant shall take necessary steps to amend the appeal by adding the victim as respondent since the conviction is under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The amendment shall be carried out within a period of a week.
3. On addition of the victim as party respondent, issue notice to her, returnable on 04th September, 2024.
( NEERAJ P. DHOTE, J. ) ( R.G. AVACHAT, J. ) SSD 1 / 1