Judgment: (Per Hon'Ble Sri ... vs Unknown
2023 Latest Caselaw 3424 AP

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CRIMINAL APPEAL No.626 of 2017 JUDGMENT: (Per Hon'ble Sri Justice Cheekati Manavendranath Roy) The appellant in this case is A18 in Sessions Case No.41 of 2010

on the file of the X Additional District and Sessions Judge,

Visakhapatnam at Anakapalle. Learned counsel for the appellant has

filed a memo stating that the appellant, who is A18, died. He has also

placed on record a copy of the death certificate issued by the Registrar

(Birth and Death), Gram Panchayat, Pentakota. It is evident from the

said death certificate that the appellant passed away on 28.09.2018.

Learned Additional Public Prosecutor also confirmed the said fact

of death of the appellant and he has also filed a memo along with a copy

of the death certificate issued by the Registrar (Birth and Death) and

certified by the Gram Panchayat, Pentakota.

Therefore, the Criminal Appeal stands abated.

As a sequel, miscellaneous petitions, if any, pending in the appeal, shall stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

_________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 13.07.2023 siva

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY AND THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CRIMINAL APPEAL No.626 of 2017

Date: 13.07.2023

siva