Bandam @ Balya Ashok Kot vs The State Of Maharashtra
2021 Latest Caselaw 3822 Bom

                                                                    8-appeal 311-98.doc


         Digitally
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dinesh
         signed by
         Dinesh S.
         Sherla
                                  CRIMINAL APPELLATE JURISDICTION
S.
Sherla
         Date:
         2021.03.01
                                        APPEAL NO. 311 OF 1998
         18:05:44
         +0500

                      Bandam @ Balya Ashok Kot                    ... Appellant
                           V/s.
                      The State of Maharashtra                    ... Respondent

                                              ----------------
                      Ms S.D. Khot for the Appellant.
                      Ms M.H. Mhatre, APP for the Respondent/ State.
                                               ----------------

                                      CORAM   :   SMT. SADHANA S. JADHAV &
                                                  N.R. BORKAR, JJ.

                                      DATE    :   MARCH 01, 2021.

                      P.C.

                      1]       This is an appeal fled against the judgment and order

dated 12.01.1998 passed by the learned II nd Additional

Sessions Judge, Kalyan in Sessions Case No. 961 of 1996,

whereby the appellant has been convicted for the ofence

punishable under Section 302 of the Indian Penal Code and

sentenced to sufer R.I. for life and to pay fne of Rs.1,000/-

and in default of payment of fne to sufer R.I. for six months.

2] Today, the learned APP has fled on record the report

dated 11.02.2021 of Sr. Police Inspector, Ulhasnagar Police

Station. The report shows that the appellant has expired on

05.06.2014 by jumping into Ulhas river and A.D.R. No. 94 of

Dinesh Sherla 1/2 8-appeal 311-98.doc

2014 is registered at Mahatma Phule Chowk Police Station,

Kalyan. The report is taken on record and marked as Article

"X" .

3] In view of above, Criminal Appeal No. 311 of 1998

stands abated and disposed of accordingly.

      (N.R. BORKAR, J.)    (SMT. SADHANA S. JADHAV, J.)




Dinesh Sherla                                                      2/2