HARIBHAU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Criminal Appeal, the appellants have put forth prayer clauses B and C as under :-

(2.) We have heard the learned advocates for the appellants and respondent No.2 and the learned APP on behalf of respondent No.1.

(3.) Since Respondent No.2 has engaged an advocate on 16.09.2020 after this Court passed an order on 14.09.2020 appointing Shri P.K.Ippar, learned advocate, the appearance of Shri Ippar is discharged.