Murthyaraju Sudhakara Rao , vs State Of Andhra Pradesh Rep By Pp.,
2022 Latest Caselaw 8938 AP

            HON'BLE SRI JUSTICE A.V. RAVINDRA BABU

Criminal Appeal No.3 of 2007 Judgment:

As evident from the proceeding sheet, there was a

representation earlier that the appellant died. The earlier

representation to bring the legal heirs of appellant on record is not

materialized so far.

Today, Smt. Maheswari Arika, learned counsel, representing Sri

M. Venkata Narayana, learned counsel for the appellant, submitted

that the learned counsel for the appellant is not able to trace any

legal heirs of the appellant, as nobody are coming forward. It is

brought to the notice of the Court that already death certificate of the

appellant is filed.

Under the circumstances, as the appellant expired long back

and as the legal heirs of the appellant are not coming forward and

even they are not approaching the learned counsel for the appellant,

this appeal has to be abated.

In the result, the Criminal Appeal is abated.

As a sequel thereto, the miscellaneous applications, if any,

pending in this Criminal Appeal shall stand closed.

___________________ A.V. RAVINDRA BABU, J Date:22.11.2022 Nsr

HON'BLE SRI JUSTICE A.V. RAVINDRA BABU

Criminal Appeal No.3 of 2007

Date:22.11.2022 Nsr