Laxman Shrawan Raut And Another vs State Of Mah.Thr. Acb Nagpur
2022 Latest Caselaw 11654 Bom

                                                1                          54 apeal239.04.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH, NAGPUR.

          CRIMINAL APPLICATION (APPA) NO.844 OF 2022 IN
                CRIMINAL APPEAL NO.239 OF 2004
         Laxman Shrawan Raut (dead) and another Vs. State of Maharashtra
_____________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's orders.
and Registrar's Orders.
                            Shri R.M. Patwardhan, Advocate for applicant(s)/appellant(s).
                            Shri S.D. Sirpurkar, APP for non-applicant/respondent.

                                  CORAM : G.A. SANAP, J.

DATE : NOVEMBER 15, 2022.

During the pendency of appeal against the impugned judgment and order of conviction and sentence, appellant no.2 - Sudhakar Balaji Irdande died on 05.09.2022. The applicant no.1 is widow and applicant no.2 is the son of the deceased appellant no.2. It is submitted that after demise of the appellant no.2 the applicants would be entitled to get service benefits. It is stated that in order to erase stigma cast on the character of the deceased husband, the applicants would like to continue the appeal. It is therefore submitted that leave may be granted to them to continue the appeal.

2. In view of the facts placed on record in this appeal, the application is allowed. The applicants nos.1 and 2 are granted leave to continue the appeal.

JUDGE Wagh