Smt. Kanaklata Das vs Unknown
2022 Latest Caselaw 487 Cal

10.2.2022 S.D.

21.

C.R.A. 97 of 2001

In the matter of: Smt. Kanaklata Das ......Appellant.

The appeal is listed today for appearance of the

complainant/appellant in person and a report from Officer-in-Charge,

Tamluk Police Station.

This appeal has been preferred under Section 378(4) of the Cr.P.C.

being aggrieved with the judgment and order of acquittal passed by

learned Sub-Divisional Judicial Magistrate, Tamluk in Case No. 542C of

1997.

Report has been submitted by Section Officer/Assistant Registrar of

this Court dated 10.1.2022 wherefrom it appears that administrative

notice was issued to the appellant, Smt. Kanaklata Das and it is further

reported that the appellant, Smt. Kanaklata Das has expired. A copy of

death certificate has been produced showing that the appellant expired

on 21.6.2003.

Considered.

Under the facts and circumstances, the appeal has abated under

Section 394(1) of the Cr.P.C. on account of death of the appellant.

The appeal is accordingly disposed of.

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

Case No. 542C of 1997 be returned to the Court of learned Chief Judicial

Magistrate, Tamluk for information.

(Ananda Kumar Mukherjee, J.)