Full Judgment Text
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.