Tapeshwar Rajwade vs State Of Chhattisgarh
2021 Latest Caselaw 2930 Chatt

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                                                                     NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                          CRA No. 1206 of 2017


1.    Tapeshwar Rajwade S/o Jayram Rajwade, Aged About 57 Years,
      Occupation Cultivator, R/o Haripur, Police Station Pratappur,
      District Surajpur (C.G.)

                                                              ---- Appellant
                                   Versus

1.    State Of Chhattisgarh, Through The Station House Officer,
      Police Station Jaynagar, District Surajpur (C.G.).

                                                          ---- Respondent

For Appellant : Mr. B.L. Dembra, Advocate appears on behalf of Mr. Rahul K. Mishra, Advocate. For Respondent/State : Mr. Anand Verma, Dy. Govt. Advocate.

Hon'ble Shri Justice Gautam Chourdiya Judgment On Board

27/10/2021

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 18/07/2017 passed by Special Judge (NDPS) Surajpur, District Surajpur (C.G.) in CNR No. CGSJ010001782015; whereby the appellant stands convicted and sentenced as under:-

Conviction Sentence Under Section 20(b)(ii)(B) R.I. for 5 years and fine of of narcotic Psychotropic Rs. 20,000/-, in dafult of payment Substances Act. of fine 6 months R.I.

2) As per office note, non-bailable warrant against the appellant returned unserved and the report with the sole appellant has died on 12/03/2020. Copy of the Death Certificate as well as the certificate of the Sarpanch, Gram Panchayat, Haripur is also available on record confirming the fact that the appellant died on

12/03/2020.

3) No application has been filed by the legal heirs of the appellants 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