Abeda Begum @ Jubi vs State Of Chhattisgarh
2021 Latest Caselaw 3048 Chatt

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                                                                NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 1154 of 2003

1.   Abeda Begum @ Jubi W/o Nawab Hussen, Aged About 25
     Years, R/o Maharapara, Ward No. 8, Gandai, District
     Rajnandgaon (C.G.)
                                            ---- Appellant
                         Versus

1.   State Of Chhattisgarh.

                                                      ---- Respondent

For Appellant : Mr. Gurmit Singh Ahluwalia, Advocate. For Respondent/State : Mr. Anand Verma, Dy. Govt. Advocate.

Hon'ble Shri Justice Gautam Chourdiya Judgment On Board

08/11/2021

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 30/10/2003 passed by Special Judge (NDPS) Rajnandgaon, District Rajnandgaon (C.G.) in Special Case No. 72/2003; whereby the appellant stands convicted and sentenced as under:-

Conviction Sentence Under Section 20(b)(i) of R.I. for 10 years and fine of Narcotic Drugs and Rs. 1,00,000/-, in default of Psychotropic Substances payment of fine 02 years R.I. Act.

2) As per office note, bailable warrant against the appellant returned unserved with the report that the sole appellant has died on 28/10/2020. Copy of the Death Certificate is also available on record confirming the fact that the appellant died on 28/10/2020.

3) No application has been filed by the legal heirs of the appellant for prosecuting this appeal till date.

4) In these circumstances, the present appeal stands abated and is dismissed as such.

-Sd/-

                                              (Gautam Chourdiya)
Chandrakant                                         Judge