Bharat Lal vs State Of Chhattisgarh
2022 Latest Caselaw 4892 Chatt

                                  1

                                                                NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 561 of 2003

    Bharat Lal S/o Thakur Ram Kanwar, aged about 32 years, R/o
     Village Botli, Police Station Kartala, District Korba (CG)

                                                        ---- Petitioner

                               Versus

    State Of Chhattisgarh

                                                      ---- Respondent

For Appellant Mr. Rahil Arun Kochar, Advocate For Respondent /State Mr. Vinod Tekam, Panel Lawyer

SB.: Hon'ble Mr. Justice Deepak Kumar Tiwari Order On Board

29/7/2022

1. The appellant has been convicted under Sections 376 of the

IPC and sentenced to undergo RI for 7years and pay fine of

Rs.500/-, in default of payment of fine to undergo RI for further

two months, and under Section 450 of the IPC and sentenced to

undergo RI for 7 years and pay fine of Rs.500/-, in default of

payment of fine, to undergo further RI for two months, by the

Third Additional Sessions Judge (Fast Track Court), Korba (CG)

vide judgment dated 22.4.2003 passed in Sessions Case

No.40/2003.

2. The matter is listed for orders on PUD.

3. A report received from the trial Court indicates that the

appellant has died on 13.4.2021.

4. A report of the Station Incharge, Thana Kartala, District Korba

(CG) and the death certificate of the appellant, are also

attached with the PUD.

5. In view of the above reports, the appeal is dismissed as abated.

Sd/-

( Deepak Kumar Tiwari)

Judge

Shyna