Medepalli Seshaiah, vs State Of A.P., Rep By Pp.,
2023 Latest Caselaw 2030 AP

                                                          VJP,J
                                                Crl.R.C. No.1144 of 2009
                                   1

     HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA


                 Crl.R.C.No.1144 of 2009

ORDER:-

1.

This Criminal Revision Case is directed against the

impugned Judgment of conviction and sentence passed

against the revision petitioner/sole accused in S.C.30 of

2007, dated 09.08.2007 on the file of the Assistant

Sessions Judge, Gudivada, wherein the accused was

convicted for the offences punishable under Sections

498-A and 306 IPC and sentenced to undergo Rigorous

Imprisonment for a period of three years and to pay a

fine of Rs.500/-, in default, to suffer Simple

Imprisonment for a period of two months for the offence

punishable under Section 498-A IPC and undergo

Rigorous Imprisonment for a period of seven years and

to pay a fine of Rs.500/-, in default of payment of fine,

he shall undergo simple imprisonment for a period of two

months for the offence punishable under Section 306

IPC. The matter was carried in appeal No.106 of 2007 on

the file of the I Additional Sessions Judge, Krishna at VJP,J Crl.R.C. No.1144 of 2009

Machilipatnam, wherein confirming the conviction,

sentence of Rigorous Imprisonment for a period of three

years for the offence punishable under Section 498-A IPC

is reduced to Rigorous Imprisonment for a period of two

years and further sentence of Rigorous Imprisonment for

a period 7 years for the offence punishable under Section

306 IPC is reduced to Rigorous Imprisonment for a

period of five years.

2. Feeling aggrieved and dissatisfied with the

concurrent judgments of conviction and sentence passed

against him, the accused preferred the present Criminal

Revision Case.

3. When the matter is taken up for hearing, learned

counsel for the Revision Petitioner would submit that his

client died on 28.08.2019.

4. Learned Public Prosecutor filed the information

received from the S.I. of Police, Gudlvalleru, to the effect

that the sole accused in this case died on 28.08.2019.

VJP,J Crl.R.C. No.1144 of 2009

5. Recording the submissions of both the counsel, the

present Criminal Revision Case is disposed of as the case

against the Revision Petitioner is abated on his death.

Miscellaneous petitions pending, if any, in this case shall stand closed.

____________________________ VENKATA JYOTHIRMAI PRATAPA, J

Date : 18.04.2023 eha VJP,J Crl.R.C. No.1144 of 2009

HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA

Crl.R.C.No. 1144 of 2009

Date : 18.04.2023

eha