Ramlal vs State Of C.G
2021 Latest Caselaw 2944 Chatt

                                           1
                                  Cr.A. No. 98 of 2000


                                                                                 NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR
                             Criminal Appeal No. 98 of 2000
      Ramlal S/o Ghasiram Dhruw, aged about 50 years, Resident of Village
       Kasuva, Post Khatti, Thana and Tahsil Mahasamund, District Mahasamund
       (Chhattisgarh)
                                                                         ---- Appellant
                                   Versus
      State of Chhattisgarh, Through Special Police Establishment, Lokayut,
       Branch Raipur
                                                       ---- Respondent/State

For Appellant : Shri Anil S. Pandey, Advocate For Respondent/State : Ms. Deepti Shukla, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya, J Order 28.10.2021

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

dated 24.11.2000 passed by the Special Judge, (Constituted under

Prevention of Corruption Act), Raipur (C.G.) in Special Case No.8/92,

whereby the appellant stands convicted and sentenced as under:-

                     Conviction                             Sentence
           Under Section 161 of Indian         Rigorous imprisonment for one year
           Penal Code                          and to pay fine of Rs.1,000/-, in

default of payment of fine, to further undergo simple imprisonment for three months Under Section 5 (i), 5 (2) of Rigorous imprisonment for one year Prevention of Corruption Act to pay fine of Rs.1,000/-, in default of payment of fine, to further undergo simple imprisonment for three months Both the sentences to run concurrently

2. As per report dated 12.10.2021 received from the office of Rakshit

Nirakshak, District Raipur (C.G.), it is mentioned in the said report that the

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

appellant, statement of Secretary of village Panchayat and other documents

are annexed. As per death certificate, appellant Ramlal Dhruw died on

09.06.2018.

Cr.A. No. 98 of 2000

3. Considering the fact that the appellant died way back in the year 2018, the

fact regarding pendency of the present appeal was well within the

knowledge of family member of 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