Ganga Ram Uike vs State Of Chhattisgarh
2021 Latest Caselaw 3672 Chatt

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                                                                 NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 1095 of 2014

    Ganga Ram Uike, S/o Sadaram Uike, Aged About 59 Years, R/o-
     Village Dawarika Nagar, Gali No.2, Sivani, P.S. Sivni, District-
     Divani, Madhya Pradesh.                      ---- Appellant

                               Versus

    State of Chhattisgarh, Through-Station House Officer, Police
     Station- Odagi, District- Surajpur, Chhattisgarh. ---- Respondent

For appellant : Shri Hemant Gupta, Advocate

For Respondent/State : Smt. Deepti Shukla, P. L.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

13.12.2021

1. This appeal is filed under Section 374 (2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dated 03.11.2014, passed by the First Additional Sessions Judge, Surajpur, District- Surajpur (C.G.) in Session Case No. 355/2012, whereby the appellant stands convicted and sentenced under Section 493 of IPC.

2. At the outset, learned counsel appearing for the appellant submits that the sole appellant in this case has died on 15.04.2021 and there is no instruction from the legal heirs of the appellant for prosecuting this appeal.

3. Learned counsel for respondent/State upon verification confirms the fact regarding death of the appellant on 15.04.2021.

4. confirms the above submission.

5. Heard counsel for the parties.

6. From the report submitted by concerned SHO Surajpur alongwith

death certificate of appellant Ganga Ram Uike, S/o- Sodaram Uike, it is evident that he has died on 15.04.2021 and no application has been filed by the legal heirs of the deceased to prosecute this appeal. Accordingly, this appeal stands abated and is dismissed.

Sd/-

(Gautam Chourdiya) Judge Nadim