VIKRAM JAGDISH SHETE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 25/6/2024 passed by the High Court of Judicature at Bombay, in Criminal Appeal No. 326 of 2024.

(3.) The appellant Vikram Jagdish Shete has been facing trial in connection with a crime registered pursuant to First Information Report No. 444 of 2023 dtd. 1/8/2023 lodged with Police Station Powai, District Brahan Mumbai City, in respect of offences punishable under Sec. 302, read with Sec. 34, of the Indian Penal Code, 1860, and Ss. 3(2), (5),(6) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.