State Of Maha vs Bhaskar Tukaram Kamble And Ors
2021 Latest Caselaw 3536 Bom

                                 ..1..                         CrApeal.215.2003

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    901 CRIMINAL APPEAL NO.215 OF 2003

 THE STATE OF MAHARASHTRA                                .. Appellant
      VERSUS
 BHASKAR TUKARAM KAMBLE & ORS                        .. Respondents
                                  ...
            APP for the Appellant / State : Mr R.D. Sanap
   Advocate for Respondent Nos.2 to 9 : Mr S.P. Salgar (appointed)
                                  ...

                                         CORAM : RAVINDRA V. GHUGE
                                                        AND
                                                 B. U. DEBADWAR, JJ.

Date : 24-02-2021

PER COURT :-

1. The learned Prosecutor informs us on the basis of a

communication dated 22-02-2021 received by him from the Assistant

Police Inspector, Hingoli Police Station (Rural) that during the

pendency of this appeal accused no.6 Gyanoji Masaji Kamble has

passed away on 27-11-2007 and accused no.8 Vinod Ramchandra

Kamble has passed away on 25-05-2015. This appeal, therefore,

abates to the extent of these two deceased accused.

2. Death Certificates of Gyanoji Masaji Kamble and Vinod

Ramchandra Kamble are placed on record and the same are marked

as 'X-1' and 'X-2' respectively, for identification.

Gajanan



                                      ..2..                           CrApeal.215.2003

3.                We      are   listing      this   appeal   on     04-03-2021          for

pronouncement of judgment.

4. The surviving six accused are present in the Court, out of

which, accused no.4 Tukaram Masaji Kamble is about 90 years of age

and has a plaster to his left arm. Accused no.9 Shobhabai Tukaram

Kamble is aged about 80 years and is said to be in frail health. As

such, on the date of pronouncement, barring accused no.4 Tukaram

and accused no.9 Shobhabai, the police authorities shall ensure the

presence of the remaining four accused in the Court hall.

          (B. U. DEBADWAR)                             (RAVINDRA V. GHUGE)
               JUDGE                                         JUDGE
                                              ...




Gajanan