Gajanand Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 3260 Chatt

                                                                NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                           CRA No. 26 of 2019

      Gajanand Yadav S/o Shri Hiraman Yadav Aged About 46 Years R/o
      Mankeshri Police Station Kanker District North Bastar Kanker
      Chhattisgarh., District : Kanker, Chhattisgarh

                                                         ---- Appellant
                                Versus

      State Of Chhattisgarh Through The Station House Officer,kanker
      ,district North Bastar Kanker Chhattisgarh., District : Kanker,
      Chhattisgarh

                                                      ---- Respondent     r

For Appellant : Shri D.N. Prajapati, Advocate For State : Ms. Deepti Shukla, Panel Lawyer.

Hon'ble Justice Shri Gautam Chourdiya Order on Board

05/05/2022

1. In this appeal filed under Section 374(2) Cr.P.C., the appellant has

challenged the legality, validity and propriety of the judgment of

conviction and order of sentence dated 26.11.2018 passed by the

Special Judge (Atrocity) Uttar Bastar Kanker C.G. in Special

Criminal (Atrocity) Case No. 25/2018, whereby and whereunder the

appellant stands convicted and sentenced as under:-

                      Conviction                         Sentence

       Under Section 294 of Indian       Rigorous Imprisonment for 15
       Penal Code                        days and fine of Rs.100/-, in
                                         default of payment of fine amount
                                         to undergo additional rigorous
                                         imprisonment for seven days.

       Under Section 323 of Indian       Rigorous Imprisonment for six
       Penal Code                        months and fine of Rs.100/-, in
                                         default of payment of fine amount
                                            to undergo additional rigorous
                                           imprisonment for seven days.

        Under Section 506 Part II of       Rigorous Imprisonment for six
        Indian Penal Code                  months and fine of Rs.100/-, in
                                           default of payment of fine amount
                                           to undergo additional rigorous
                                           imprisonment for seven days.

        Under Section 3(1)(s) of           Rigorous Imprisonment for one
        Scheduled Castes and               year and fine of Rs.100/-, in
        Scheduled Tribes (Prevention of    default of payment of fine amount
        Atrocities) Act                    to undergo additional rigorous
                                           imprisonment for seven days.

                                           All the sentences             are   run
                                           concurrently.

2. As per P.U.D. submitted by Special Judge (Atrocities) Uttar Bastar

Kanker (C.G.) dated 27/04/2022 sole appellant Gajanand Yadav

S/o Heeraman Yadav, R/o Village Mankeshari has died on

13/04/2021 supported with death certificate. However, no

application has been filed by the legal heirs of the deceased to

prosecute this appeal.

3. Accordingly, this appeal stands abated and is dismissed as such.

Sd/-

(Gautam Chourdiya) Judge Kamde