Bombay High Court
Balaji @ Balu Whitener S/O. Baliram ... vs The State Of Maharashtra on 10 April, 2023
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
appeal-320.16
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.320 OF 2016
Balaji @ Balu Whitener S/o Baliram Solanke
...APPELLANT
VERSUS
The State of Maharashtra
...RESPONDENTS
...
Mr. Sachin S. Panale Advocate for Appellant.
Mr. S.J. Salgare, A.P.P. for Respondent - State.
...
CORAM: SMT. VIBHA KANKANWADI AND
Y.G. KHOBRAGADE, JJ.
DATE : 10th APRIL, 2023
. For the reasons to be recorded separately, following order
is passed:-
ORDER
(I) Criminal Appeal stands allowed.
(II) The conviction awarded to the appellant - Balaji @ Balu Whitener S/o Baliram Solanke in Sessions Case No.13 of 2015 by ::: Uploaded on - 10/04/2023 ::: Downloaded on - 12/04/2023 05:27:30 ::: appeal-320.16 2 the learned Sessions Judge, Nanded on 18 th February 2016 for the offence punishable under Section 302 of the Indian Penal Code, stands set aside.
(III) Appellant Balaji @ Balu Whitener S/o Baliram Solanke stands acquitted of the offence punishable under Section 302 of the Indian Penal Code.
(IV) The fine amount, if any, paid / deposited by the appellant be refunded to him after the statutory period. (V) Appellant be set at liberty, if not required in any other case.
(VI) We clarify that there is no change in the order passed by the learned Sessions Judge, Nanded, regarding disposal of Muddemal.
[Y.G. KHOBRAGADE] [SMT. VIBHA KANKANWADI]
JUDGE JUDGE
asb/APR23
::: Uploaded on - 10/04/2023 ::: Downloaded on - 12/04/2023 05:27:30 :::