RAMAKANT MEGHNATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are decided by this common judgment as they arise out of the same impugned judgment and order dtd. 13/2/2014 passed by the Additional Sessions Judge, Kalyan in Sessions Case No.171/2011. For the sake of convenience, the Appellants are referred to by their names or by their status before the trial Court.

(2.) Heard Mr. Raju Suryawanshi, learned counsel for the Appellants in both the Appeals and Smt. Mankuwar Deshmukh, learned APP for the Respondent-State.

(3.) Criminal Appeal No.260/2014 is filed by the accused No.1 Ramakant Patil. Criminal Appeal No.151/2014 is filed by the other accused Nos.2 to 6. The Appeals are concerning murder of one Sheetal. Accused No.1 Ramakant was her husband. Accused No.2 Nitin is Ramakant's brother. Accused No.3 Bhaskar is Ramakant's uncle. Accused No.4 Sarasbai is aunt of Ramakant and wife of accused No.3 Bhaskar. Accused No.5 Meghnath was the father of Ramakant. Accused No.6 Gulabbai is mother of Ramakant and wife of accused No.5 Meghnath. During pendency of this Appeal, accused No.5 Meghnath has passed away. A copy of the death certificate produced on record by learned counsel for the Appellants is taken on record. Therefore, the Appeal preferred by Meghnath abates.