Chameli Bai Halwai vs State Of Chhattisgarh
2021 Latest Caselaw 3631 Chatt

                                      1

                                                                       NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRA No. 1155 of 2019

    Chameli Bai Halwai, W/o Raj Gopal Halwai, aged about 55 Years, R/o
     Padimar, Bhadrapara, Balco Nagar, Korba, District Korba,
     Chhattisgarh.

                                                                 ----Appellant

                                   Versus

    State of Chhattisgarh, Through Police Station Balco Nagar, District
     Korba Chhattisgarh.

                                                              ---- Respondent

For Appellant Mr. Prahlad Shrivas, Advocate on behalf of Mr. N.S.

Dhurandhar, Advocate.

For State Dr. (Ms.) Veena Nair, Deputy A.G.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

10/12/2021

1. In this appeal filed under Section 374(2) Cr.P.C., the appellant has

challenged the legality, validity and propriety of the judgment of

conviction and order of sentence dated 01.06.2019 passed by the 2 nd

Additional Sessions Judge, District Korba, C.G. in S.T. No.57/2018,

whereby and whereunder the appellant stands convicted and

sentenced as under:-

Conviction Sentence

Under Section 306 of Indian Rigorous Imprisonment for seven Penal Code years and fine of Rs.200/-, in default of payment of fine amount to undergo additional rigorous imprisonment for two months

2. Counsel for the appellant submits that appellant Chameli Bai Halwai,

W/o Raj Gopal Halwai has died on 07.10.2021. As per the report

submitted by Jail Superintendent, Central Jail Bilaspur, C.G., it is

evident that she has died on 07.10.2021. However, no application has

been filed by the legal heirs of the deceased to prosecute this appeal.

3. Accordingly, this appeal stands abated and is dismissed as such.

Sd/-

Gautam Chourdiya Judge

Akhilesh