Bombay High Court
Manoj Suresh Jadhav vs The State Of Maharashtra on 4 March, 2019
Author: A.M.Badar
Bench: A.M.Badar
9.APEAL.310.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.310 OF 2019
Manoj Suresh Jadhav ...Appellant
V/s.
The State of Maharashtra ...Respondent
Mr. Nitesh Mohite, Advocate for the Appellant.
Mr. S.V. Gavand, APP for the Respondent/State.
CORAM : A.M.BADAR, J.
DATED : 4th MARCH 2019 P.C. :
1. Heard the learned Advocate for the appellant/accused.
2. Perused the impugned judgment and order of conviction and resultant sentence.
3. Admit.
4. Issue notice to respondent.
5. The learned Additional Public Prosecutor waives notice for the respondent/State.
6. Call for Record and Proceedings.
(A.M.BADAR J.) Aarti Palkar 1/1 ::: Uploaded on - 04/03/2019 ::: Downloaded on - 13/03/2019 08:59:03 :::