23 November 2010
Supreme Court
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ABASEHEB TATYABA RAKATE Vs STATE OF MAHARASHTRA

Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-001291-001291 / 2004
Diary number: 15062 / 2004
Advocates: VENKATESWARA RAO ANUMOLU Vs ASHA GOPALAN NAIR


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    IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1291 OF 2004

ABASEHEB TATYABA RAKATE & ANR. APPELLANTS

VERSUS

STATE OF MAHARASHTRA RESPONDENT

O R D E R

    Learned counsel for the parties are agreed that  

the appellants before us who had been convicted under  

Section 306 of the Indian Penal Code have since passed  

away  and  the  appeal  no  longer  survives  as  per  the  

provisions  of  Section  394  of  the  Code  of  Criminal  

Procedure.  The appeal  is dismissed as having abated.  

.......................J [HARJIT SINGH BEDI]

.......................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI, NOVEMBER 23, 2010.