PANDURANG AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Adv. Mr. S.S. Bora for the revision applicants, and the learned APP Mr. U.S. Mote for the respondent -State.

(2.) AT the threshold, the learned Counsel for the applicants has submitted that the applicant no.1, Pandurang s/o. Gangaram Budhewant, and applicant no.4, Gangaram Mahadeo Budhewant, have expired during the pendency of the present revision application. Hence, the revision application stands abated as far as applicant no.1, Pandurang s/o. Gangaram Budhewant, and applicant no.4, Gangaram Mahadeo Budhewant, are concerned.

(3.) THE applicants herein are convicted for the offence punishable under Section 326, read with Section 34, of the Indian Penal code, by the learned Judicial Magistrate (F.C.), Dharmabad [District : Nanded], vide judgment and order dated 24th September 1998, in Regular Criminal Case No. 140/1997.