DATTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order of conviction passed by learned Special Judge, Washim, in Sessions Trial No. 5 of 2009, by which, though the learned Court below was pleased to acquit the appellant of the offence punishable under Sec. 3(1)(xii) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, he was convicted and sentenced for the offences punishable under Sections: -

(2.) During the period of treatment, on 9th November, 2008, Jyoti died, requiring conversion of the offence from Sec. 307, Indian Penal Code, to that of 302.

(3.) We gave anxious thoughts to the submissions made before us by the learned counsel for the appellant and the learned Additional Public Prosecutor. We have also gone through the record and proceedings.