Satish Kumar Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 31 Chatt

                                                             Page 1 of 2
                                                                 NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 1912 of 2017

1.    Satish Kumar Yadav S/o Matadeen Yadav, Aged About 39 Years,
      R/o Kashimpara, Sahara Vihar, House No. A-25, Bilaspur Police
      Station Torwa, District Bilaspur (C.G.)

                                                         ---- Appellant
                                Versus

1.    State Of Chhattisgarh, Through G.R.P. Dongargarh, District
      Rajnandgaon (C.G.).

                                                      ---- Respondent

For Appellant : Mr. Parth Shrivastava, Advocate appears on behalf of Mr. Anand Shukla, Advocate.

For Respondent/State : Dr. (Ms.) Veena Nair, Dy. Advocate General.

Hon'ble Shri Justice Gautam Chourdiya Judgment On Board

04/01/2022

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 30/11/2017 passed by Additional Judge, Dongargarh to the Court of 1st Additional Sessions Judge Rajnandgaon, District Rajnandgaon (C.G.) in Sessions Trial No. 01/2017; whereby the appellant stands convicted and sentenced as under:-

Conviction Sentence Under Section 379 of Indian R.I. for 1 year and fine of Rs. Penal Code 500/-, in default of payment of fine additional S.I. for 1 month.

2) As per PUD received from Additional Sessions Judge, Dongargarh, District Rajnandgaon (C.G.) dated 02/11/2021, the sole appellant in this case has died on 25/07/2021 and till date no application has been filed by the legal heirs of the appellant for prosecuting this appeal.

3) Learned counsel for respondent/State upon verification confirms the fact regarding death of the appellant on 25/07/2021.

4) In view of above, as the sole appellant has dies and there is no application for prosecuting this appeal on behalf of legal heirs, the appeal stands abated and is dismissed as such.

-Sd/-

                                               (Gautam Chourdiya)
Chandrakant                                          Judge