STATE OF MAHARASHTRA Vs. RAMCHANDRA SAMBHAJI KARANJULE
LAWS(BOM)-2016-3-168
HIGH COURT OF BOMBAY
Decided on
March 11,2016
STATE OF MAHARASHTRA
Appellant
VERSUS
Ramchandra Sambhaji Karanjule
Respondents
Referred Judgements :-
AH.SOI. VS. EMPEROR [REFERRED TO]ANDA VS. STATE OF RAJASTHAN [REFERRED TO]
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
RAM CHANDER VS. STATE OF HARYANA [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
MEESALA RAMAKRISHAN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. ANI ALIAS HANIF [REFERRED TO]
ABHUPINDER SHARMA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KAMALANANTHA VS. STATE OF TAMIL NADU [REFERRED TO]
SHAKTI DAN VS. STATE OF RAJASTHAN [REFERRED TO]
SHAKTI DAN VS. STATE OF RAJASTHAN [REFERRED TO]
KULWANT SINGH ALIAS KULBANSH SINGH VS. STATE OF BIHAR [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
STATE OF RAJASTHAN VS. DARSHAN SINGH ALIAS DARSHAN LAL [REFERRED TO]
SUNIL KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
K PERUMAL VS. CHITHANATHAN [REFERRED TO]
Dilawarsab Alisab Jakati VS. State of Karnataka [REFERRED TO]
MRITUNJOY BISWAS VS. PRANAB [REFERRED TO]
PHULA SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
JUDGEMENT
ANUJA PRABHUDESSAI,J. -
(1.)These appeals challenge the impugned the judgment and order dated 21.3.2013 passed by the learned Addl. Sessions Judge, Greater
Bombay in Sessions Case No. 688 of 2011, whereby the learned Addl.
Sessions Judge acquitted the Respondents in Appeal No. 896 of 2015
and convicted and sentenced the Appellants in Criminal Appeal Nos.
416 of 2013, 426 of 2013, 452 of 2013, 508 of 2013, 528 of 2013 and 600 of 2013 as under: -
![]()
JUDGEMENT_168_LAWS(BOM)3_2016.jpg
![]()
JUDGEMENT_168_LAWS(BOM)3_20161.jpg
![]()
JUDGEMENT_168_LAWS(BOM)3_20162.jpg
![]()
JUDGEMENT_168_LAWS(BOM)3_20163.jpg
(2.)Being aggrieved by the conviction the Appellants -accused have filed Criminal Appeals No. 416 of 2013, 426 of 2013, 452 of 2013, 508 of 2013, 528 of 2013, 600 of 2013 while Confirmation Case No. 3 of 2013 arises from the statutory reference under section 366 of Cr.P.C. for confirmation of the death sentence. The state has also challenged the acquittal of the accused Nos.2 -Nanabhau Karanjule, accused no.5 Smt. Kalyani Karanjule, accused no.7 Dhirubhai Limbani @ Chanewala, accused no. 8 Narendra Mehta @ Babadas and accused no. 9 Ms. Surekha Karanjule in Criminal Appeal No.896 of 2014.
(3.)The facts and circumstances giving rise to these appeals are as under: In the month of October 2010, Mumbai Mirror, a local daily carried a news report exposing pitiable condition of the children in children homes in the State. Taking cognizance of the said news report, this court vide Suo Moto Public Interest Litigation No.182 of 2010 appointed the Maharashtra State Co -ordination Committee for Child Protection, headed by Professor Asha Bajpai, to assist and review the quality of care management in children home across the State of Maharashtra. Seven regional committees were also set up to inspect the homes for mentally challenged children, and these committees were required to submit their report to the Chairperson of the State Committee.
(2.)Being aggrieved by the conviction the Appellants -accused have filed Criminal Appeals No. 416 of 2013, 426 of 2013, 452 of 2013, 508 of 2013, 528 of 2013, 600 of 2013 while Confirmation Case No. 3 of 2013 arises from the statutory reference under section 366 of Cr.P.C. for confirmation of the death sentence. The state has also challenged the acquittal of the accused Nos.2 -Nanabhau Karanjule, accused no.5 Smt. Kalyani Karanjule, accused no.7 Dhirubhai Limbani @ Chanewala, accused no. 8 Narendra Mehta @ Babadas and accused no. 9 Ms. Surekha Karanjule in Criminal Appeal No.896 of 2014.
(3.)The facts and circumstances giving rise to these appeals are as under: In the month of October 2010, Mumbai Mirror, a local daily carried a news report exposing pitiable condition of the children in children homes in the State. Taking cognizance of the said news report, this court vide Suo Moto Public Interest Litigation No.182 of 2010 appointed the Maharashtra State Co -ordination Committee for Child Protection, headed by Professor Asha Bajpai, to assist and review the quality of care management in children home across the State of Maharashtra. Seven regional committees were also set up to inspect the homes for mentally challenged children, and these committees were required to submit their report to the Chairperson of the State Committee.
Copyright © Regent Computronics Pvt.Ltd.