KHANDU KONDIBA DHAMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Accused no.3 is reported dead and the appeal against him is abated.

(2.) This Appeal is directed against the judgment and order dated 16th May 1994 passed by the learned Joint District Judge and Additional Sessions Judge, Satara in Sessions Case No. 99 of 1987 convicting the accused for offences punishable under Section 325 read with section 34 and Section 304(II) read with Section 34 of the Indian Penal Code.

(3.) The incident had occurred on 10th June 1987 at about 9.00 p.m. in which Maroti Jayaba Dhamal suffered head injury and he ultimately died.