Hari Ram vs State Of Chhattisgarh
2021 Latest Caselaw 3167 Chatt

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                                                                                NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR


                             Criminal Appeal No. 1013 of 2002


      Hariram S/o Dawan Ram Sahu, Aged about 38 years, R/o Village- Nirjam,
       P.S. Mungeli, District - Bilaspur (C.G.)
                                                                        ---- Appellant
                                     Versus
      State of Chhattisgarh Through - P.S. - Mungeli, District Bilaspur (C.G.)
                                                              ---- Respondent/State

  For Appellant        :       None
  For Respondent/State :       Shri C.B. Kesharwani, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya, J Order

16.11.2021

1. This appeal arises out of the judgment of conviction and order of sentence

dated 04.04.2002 passed by the 2nd Additional Sessions Judge (FTC),

Mungeli, District Bilaspur in Sessions Trial No. 169/97, whereby the

appellant stands convicted and sentenced as under:-

Conviction Sentence Under Section 307 of IPC Rigorous imprisonment for four years and to pay fine of Rs.3,000/-, in default of payment of fine, to further undergo additional rigorous imprisonment for six months Under Section 323 of IPC Rigorous imprisonment for one year

2. In the report dated 10.11.2021 received from Station House Officer, Police

Station City Kotwali Mungeli, District Mungeli (C.G.), it is mentioned that the

appellant has died. Alongwith the said report, death certificate of appellant is

annexed. As per death certificate, appellant Hariram S/o Dawan Ram Sahu

died on 18.05.2018.

3. Considering the fact that the appellant died 18.05.2018, the fact regarding

pendency of the present appeal was well within the knowledge of family

members the appellant and despite that no application was moved on behalf

of the legal heirs of the appellant to prosecute this appeal, the present

appeal stands abated and is disposed of as such.

Sd/-

(Gautam Chourdiya) Judge

vatti