SACHIN LAXMAN DANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The praecipe dtd. 3/10/2022 is filed by the learned Advocate for appellants. Heard and perused record.

(2.) Ms. Prabha Badadare, learned Advocate on behalf of appellant (accused No. 2) in Criminal Appeal No. 1032 of 2015 has informed the Court that, Sachin Laxman Dandekar (accused No. 2) was arrested in present crime on 23/1/2011 and was granted bail in the present appeal on 27/12/2016. He has undergone sentence for 5 years, 11 months and 4 days as on the date of pronouncement of present judgment.

(3.) In the present case, the injury caused to Sakharam by blow of hammer was admittedly inflicted by appellant (accused No.