TANAJI SHAMRAO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted in Special Leave Petition (Crl.) No. 3385 of 2012.

(2.) The appellant Tanaji in Criminal Appeal No. 1145 of 2011 is accused no.9. The appellants Ratu, Satu and Maruti in Criminal Appeal arising out of Special Leave Petition (Crl.) No. 3385 of 2012 are accused nos. 1, 2 and 5, respectively. There were a total of 9 accused. The trial court acquitted the accused no. 4. The rest of them were convicted. The trial court convicted the appellants for the offences punishable under Ss. 148 and 302 read with Sec. 149 of the Indian Penal Code (for short, 'the IPC'). The appellants were sentenced to undergo life imprisonment. The High Court confirmed their conviction vide judgment dtd. 24/9/2010.

(3.) As far as accused no.9 is concerned, this Court ordered him to be released on bail by order dtd. 10/5/2011. However, accused nos. 1, 2 and 5 were not granted the benefit of bail by this Court. Their prayer for bail was rejected by orders dtd. 19/3/2013 and 11/4/2014. We have been informed across the Bar that accused nos.1, 2 and 5 have undergone the entire sentence and have been released.