STATE OF MAHARASHTRA Vs. MANSINGH BICCHU BANOT

JUDGEMENT

(1.) Challenge is to the judgment and order dated 02-1-2016 in Regular Criminal Case 49/2002 delivered by the learned Judicial Magistrate First Class, Bhadrawati, by and under which respondent 1 Mansingh Banot is acquitted of offence punishable under Section 51 of the Wild Life (Protection) Act, 1972 (hereinafter referred to as the "Act") and accused Tejrao Bhukya and accused Chiman Jadhav are discharged.

(2.) Heard Shri A.S. Palshikar, learned Additional Public Prosecutor for the appellant.

(3.) The learned Additional Public Prosecutor Shri A.S. Palshikar states that accused Tejrao Bhukya is dead. The appeal stands abated against accused Tejrao Bhukya.