SHASHIKANT KISAN BILASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal, the appellants challenge the judgment and order dated 30-4-1996 passed by the Joint District and Additional Sessions Judge, Sangli, in Sessions Case No. 39 of 1992, convicting and sentencing each one of them to undergo imprisonment for life and to pay a fine of Rs. 5000/- each, in default to undergo one year R. I. for an offence under section 302 read with section 34 I. P. C. At the outset, we may mention that subsequent to the preferring of the present appeal the appellant - Shashikant Bilaskar died and consequently, the appeal abates against him.

(2.) IN short, the prosecution case runs as under :---

(3.) THEREAFTER, the same day at about 9 a. m. the informant Avinash Shevale on a bicycle went to Shirala Police Station where he lodged his F. I. R. On the basis of it, Head Constable Gulab Mujavar registered an offence vide C. R. No. 56 of 1991.