Ashok Tukaram Kale And Anr vs The State Of Maharashtra
2022 Latest Caselaw 3772 Bom

                                  1                   crapl 36.2015.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                      CRIMINAL APPEAL NO.36 OF 2015

                  ASHOK TUKARAM KALE and ANR
                               VERSUS
                   THE STATE OF MAHARASHTRA
                                   ...
     Advocate for Appellants : Mr. P G Tambade h/f S S Jadhavar
                APP for Respondents : Mr. R D Sanap
                                   ...
       CORAM : V.K. JADHAV & SANDIPKUMAR C. MORE, JJ.

Dated: April 06, 2022 ...

PER COURT :-

1. Mr. P.G.Tambade holding the brief of Advocate Mr.

S.S.Jadhavar, on instructions, submits that, the appellant

no.2-Hirabai Tukaram Kale died during the pendency of this

appeal. She died on 11.05.2021.

2. We have fnally heard this matter on 01.03.2022 and

reserved it for judgment. We have listed the matter on

Today's board for pronouncing the judgment, and at this

stage, the learned counsel has informed to us that appellant

no.2-Hirabai Tukaram Kale died during the pendency of this

appeal. The learned counsel has placed before us the death

certifcate. The same is taken on record. As per the contents

of the death certifcate, Hirabai Tukaram Kale (appellant

no.2 herein) died on 11.5.2021. Death is recorded in the

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2 crapl 36.2015.odt

Register of birth and death certifcate, District Hospital,

Beed. The learned counsel for the appellants has not

explained to us as to why belatedly death of appellant no.2 is

communicated to us. Let be as it is, however, so far as the

appellant no.2 Hirabai Tukaram Kale is concerned, the

appeal preferred by her stands abated on account of her

death and to her extent the appeal is disposed off.

( SANDIPKUMAR C. MORE, J. ) ( V.K. JADHAV, J. ) ...

aaa/-