Satish Chandra Bhowmick vs Unknown
2022 Latest Caselaw 252 Cal

01.02.2022
   S.D.
   28.


                                         C.R.A. 187 of 2001



                   In the matter of: Satish Chandra Bhowmick
                                                                     ......Appellant.



                  The instant appeal has been preferred by the appellant, Satish

             Chandra Bhowmick under Section 378(4) of the Cr.P.C. against the

             judgment and order of acquittal dated 14.2.2001 passed by learned

             Judicial Magistrate, 2nd Court, Tamluk in C. Case No. 1064C/1996 under

             Section 379 of the IPC.

                  The matter is listed today for hearing of the appeal and for

             compliance of the earlier order relating to issuance of administrative

             notice upon the appellant and the respondent.

Report has been submitted in compliance of the order passed by this

Court. Let it be kept with the record.

It has been reported that the appellant, Satish Chandra Bhowmick

has expired on 12.9.2016. A copy of the Death Certificate has been

annexed therewith.

On call, none appears for the appellant and the respondent.

Having considered the facts situation, it is ordered that the instant

appeal has abated under Section 394(2) of the Cr.P.C.

Let a copy of this order along with the Lower Court Records be

returned to the learned Judicial Magistrate, 2nd Court, Tamluk for

information.

(Ananda Kumar Mukherjee, J.)