Lala @ Brijbhan Singh vs State Of Chhattisgarh
2025 Latest Caselaw 3867 Chatt

Chattisgarh High Court

Lala @ Brijbhan Singh vs State Of Chhattisgarh on 22 April, 2025

Author: Rajani Dubey

Bench: Rajani Dubey

                                    1




                                                    2025:CGHC:18185


                                                                 NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR


                          CRA No. 841 of 2015

Lala @ Brijbhan Singh S/o Besahan Gond Aged About 21 Years R/o
Village Tikthi, Police Station Marwahi, District Bilaspur Chhattisgarh.
                                                             ... Appellant
                                 versus
State Of Chhattisgarh Through Police Station Marwahi, District Bilaspur
Chhattisgarh.
                                                          ... Respondent

For Appellant : Ms. Smriti Ekka, Advocate on behalf of Mr. Mahesh Pandey, Advocate.

For Respondent : Mr. Devesh G. Kela, Panel Lawyer.

Hon'ble Smt. Justice Rajani Dubey, J

Order on Board

22/04/2025

Challenge in this appeal is to the judgment of conviction and

order of sentence dated 13.7.2015 passed by Additional Sessions

Judge, Pendra Road, Distt. Bilaspur (CG) in ST No.50/2014 convicting

the appellant under Section 307 of IPC and sentencing him to undergo

RI for 7 years, pay a fine of Rs.200/- and in default to suffer additional

RI for 2 months.

02. Learned counsel for the appellant submits that the sole appellant

died way back on 13.7.2020. He has also submitted death certificate of

the appellant issued by the competent authority. No application for

prosecuting this appeal has been filed by the legal heirs of the

deceased appellant.

03. Learned State counsel does not dispute the fact regarding death

of the appellant.

04. In view of above, the present appeal stands abated and is

dismissed as such.

Sd/ (Rajani Dubey)

Judge MOHD by MOHD AKHTAR KHAN AKHTAR Date:

2025.04.22 KHAN 15:47:00 +0530

Khan