CHANDRAKANT BHIKAJI WALAWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Sessions Judge, Solapur by judgment and order dated 30th December, 1997 passed in Sessions Case No. 87 of 1997 convicted the appellant and the deceased co-accused under Section 307 of the Indian Penal Code and sentenced to sufer rigorous imprisonment for 7 years and fne of Rs.2,000/- each.

(2.) Pending Appeal, appellant-original accused no.2 died.

(3.) I have perused the evidence with the assistance of the learned Counsel for the applicant and learned Prosecutor for the State.