Lokesh Verma vs The State Of C.G
2021 Latest Caselaw 3172 Chatt

                                         1


                                                                              NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR
                              Criminal Appeal No. 897 of 2001
      Lokesh Verma S/o Puru Ram Verma, aged about 27 years, R/o New
       Khursipara, P.S. Chhavni, District Durg
                                                                       ---- Appellant
                                     Versus
      State of Chhattisgarh Through : District Magistrate, Durg
                                                              ---- 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 10.09.2001 passed by the IV Additional Sessions Judge, Durg in

Sessions Trial No. 551/93, whereby the appellant stands convicted and

sentenced as under:-

                     Conviction                           Sentence
           Under Section 326 of IPC          Rigorous imprisonment for two years
                                             and to pay fine of Rs.2,000/-, in

default of payment of fine, to further undergo rigorous imprisonment for four months Under Section 25 of Arms Rigorous imprisonment for six Act months and to pay fine of Rs.500/-, in default of payment of fine, to further undergo rigorous imprisonment for one month

2. In the report dated 11.11.2021 received from Station House Officer, Police

Station Chhavni, District Durg (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 Lokesh Verma S/o Puru Ram Verma died on

26.01.2010.

3. Considering the fact that the appellant died 26.01.2010, 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