Prakash @ Dampa Vasudeo Gurav And ... vs State Of Maharashtra
2021 Latest Caselaw 12252 Bom

                      rpa                             1/2                32 apeal 672 1996.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION


                                    CRIMINAL APPEAL NO.672 OF 1996



                      Prakash @ Dampa Vasudeo Gurav and Ors.           .. Appellant
                               Versus
                      State of Maharashtra                             .. Respondent

                                                        ......
                      Ms.Siddhi Bhosale       i/b.   Mr.C.K. Pendse,   Advocate     for    the
                      Appellant No.2.

                      Mr.S.R. Agarkar, APP for the Respondent - State.
                                                    ......

                                                      CORAM : PRAKASH D. NAIK, J.

DATED : AUGUST 31, 2021.

P.C. :

Learned APP has submitted the report dated 30 th

August, 2021, relating to death of accused no.3 (appellant No.1

Prakash @ Dampa Vasudeo Gurav) in Criminal Appeal No.672 of

1996. The report contains the statements of wife of the said

accused, Prajakta Prakash Gurav, along with, death certifcate.

The statement of wife indicate that the said accused has expired. Digitally signed by RAJESHRI Hence, Appeal against appellant Prakash @ Dampa Vasudeo RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2021.09.01 18:08:01 +0530 Gurav, stands abated.

rpa 2/2 32 apeal 672 1996.doc

2 Arguments of learned counsel for original accused

nos.6 and 9 and learned APP were heard. Appeal is closed for

judgment.

(PRAKASH D. NAIK, J.)