Citation : 2021 Latest Caselaw 10782 Bom
Judgement Date : 10 August, 2021
rsk 1/2 4-APEAL-733-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.733 OF 2017
WITH
INTERIM APPLICATION NO. 739 OF 2021
Prakash Raghunath Bhoir ...Appellant
vs.
The State of Maharashtra ...Respondent
----
Mr. Vivek Arote for the Appellant.
Mrs. M. M. Deshmukh, APP for the Respondent.
----
CORAM : NITIN JAMDAR AND
C. V. BHADANG, JJ.
DATE : 10 AUGUST 2021 P.C.
The Appellant has filed this Appeal challenging the the judgment and order passed by the learned Sessions Judge, Kalyan thereby convicting the Appellant to undergo imprisonment for life.
2. On 26 July 2021 the following order was passed:
" The learned Counsel for the Appellant states that he has received instructions that the Appellant/Accused-Prakash Raghunath Bhoir has rsk 2/2 4-APEAL-733-17.doc
expired. The learned APP seeks time to take instructions to confirm the said position.
2 Stand over to 9 August 2021. To be listed under the caption "For Directions".
3. The learned APP states that instructions have been received that the information supplied by the learned Counsel for the Appellant is correct and a photo copy of the Death Certificate as certified by the Senior Police Inspector, Shivaji Nagar Police Station has been received in the office of the Public Prosecutor. A copy thereof is placed before us. The learned APP confirms that the Appellant has expired and a photo copy of the Death Certificate is taken on record and marked as Exhibit 'X'.
4. Accepting the joint submission made before us, we dispose of the appeal as abated.
(C.V. BHADANG, J.) (NITIN JAMDAR, J.)
Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE KARVE Date:
2021.08.12 13:51:24 +0530
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