KASHINATH MANIK PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the conviction under Section 325 read with 34 of the Indian Penal Code, 1860 and sentence, to sufer rigorous imprisonment for sixr months and fne of Rs. 1000/- each, accused in the Sessions Case No. 632 / 1994 have preferred this appeal.

(2.) Pending appeal, Accused no. 2 Shivram, Accused no. 3- Manik and Accused no. 4 - Narayan died. Mr. Sankhe Inspector attached to Wada Police Station, reported this fact. As such appeal abates against them.

(3.) Briefy stated prosecution case is that;