STATE OF MAHARASHTRA Vs. MUNNA IBRAHIM SHAIKH

JUDGEMENT

(1.) 1. This is an Appeal against acquittal of the Respondents from the offence punishable under Sec. 498A, 323 and 504 r/w. 34 of IPC.

(2.) I have heard learned APP. None appears for the Respondents. Perused record.

(3.) The record shows that the Appeal has abated against the Respondent No.2 as he has expired and the Appeal is dismissed as against Respondent Nos.10 and 11 vide order dtd. 23/6/2021. Thus, the Appeal only survives against the Respondent No.1 and 3 to 9.