STATE OF MAHARASHTRA Vs. PRATAPSING KALYANSINGH

JUDGEMENT

(1.) This appeal is filed by the State of Maharashtra, aggrieved by judgment and order passed by the 3rd Additional Sessions Judge, Nanded on 30th August, 1995, thereby acquitting the Respondents for the offence punishable under section 307 r/w 34 of the Indian Penal Code.

(2.) The case of the prosecution, in brief, is as under :

(3.) It appears that, appeal was admitted on 19th December, 1996. During pendency of this appeal, Respondent No.1 is reported to be dead. Therefore, this Court in its order dated 5th August, 2014 observed that, the appeal stands abated as against Respondent No.1 Pratapsingh Kalyansingh.