Bogem Chennaiah, vs The State Of A.P., Rep By Pp.,
2023 Latest Caselaw 841 AP

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      THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR
                CRIMINAL APPEAL No.798 OF 2009

JUDGMENT:

01. Learned counsel for the Appellant and learned Public

Prosecutor are in attendance. On a trial before learned

Addl.District and Sessions Judge, Ongole, this present appellant

was convicted and was sentenced to undergo imprisonment as

well as fine. While this Appeal is coming up for hearing, it

transpired that the sole appellant/convicted died. The copy of

Death certificate is on record and it discloses that appellant died

on 07.05.2017.

02. Learned counsel for appellant confirms the death of

appellant. The memo and report stating this fact is also

available on record. It is submitted by both sides though there

are legal representatives of the deceased appellant, none is

desirous of prosecuting this appeal.

03. In the circumstances referred above, this appeal stands

dismissed as abated. Forward the case record to the Trial Court.

Consequently, miscellaneous petitions if any, stands closed.

__________________________ JUSTICE DR.V.R.K.KRUPA SAGAR Date :13.02.2023

GRL

THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

Crl.A.No.798 of 2009

Date : 13.02.2023

GRL.