Shashikumar Vitthal Shitole vs The State Of Maharashtra
2023 Latest Caselaw 453 Bom

                       (33)-Apeal-509-22.doc.

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
                                          CRIMINAL APPEAL NO.509 OF 2022
          2023.01.12
          10:54:27
          +0530

                       Shashikumar Vitthal Shitole                                ..Appellant
                             Versus
                       The State of Maharashtra                                   ..Respondent

                       Mr. Dhruv Balan i/by Tanvi Tapkire, for the Appellant.
                       Smt. G. P. Mulekar, APP for the Respondent/State.

                                                        CORAM : NITIN W. SAMBRE &
                                                                R. N. LADDHA, JJ.

DATE : 11th JANUARY, 2023 P.C.

1. It is informed that the appellant has already expired who has suffered conviction in Sessions Case No.13 of 2015 decided on 23 rd February, 2022 by the Sessions Judge, Sangli. By the said judgment, the appellant/accused was convicted for an offence punishable under Sections 302 r/w 34 of IPC and made to suffer rigorous imprisonment for life.

2. Counsel for the appellant seeks time to place on record death certificate, so also to take instructions as to whether the legal heirs of the appellant intend to pursue the appeal.

3. In the aforesaid background, learned APP to take instructions from the Police Station Officer, Umadi Police Station, Sangli as to the status of death of the appellant.

4. Stand over to 1st February, 2023.

                       [R. N. LADDHA, J.]                                  [NITIN W. SAMBRE, J.]

                       BGP.                                                               1 of 1