Santosh Das Mahant @ Bhoklo vs State Of Chhattisgarh
2025 Latest Caselaw 4319 Chatt

Chattisgarh High Court

Santosh Das Mahant @ Bhoklo vs State Of Chhattisgarh on 9 September, 2025

                                                        1




         Digitally
         signed by
                                                                          2025:CGHC:45931
         SHOAIB
SHOAIB   ANWAR
ANWAR
                                                                                     NAFR
         Date:
         2025.09.09
         17:24:46
         +0530




                                HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             CRA No. 119 of 2016

                      1 - Santosh Das Mahant @ Bhoklo S/o Nirmal Das Mahant Aged

                      About 29 Years R/o Qt. No. M/161, Ompur, Out Post Rajgamar, P.S.

                      Balco Nagar, District Korba, Chhattisgarh., Chhattisgarh

                                                                                ... Appellant

                                                     versus



                      1 - State Of Chhattisgarh Through The P.S. Balco Nagar, District

                      Korba, Chhattisgarh., Chhattisgarh

                                                                            ... Respondent(s)

(Cause title taken from CIS)

For Appellant : Shri H.A.P.S. Bhatia, Advocate. For Respondent(s) : Shri R.C.S. Deo, Panel Lawyer.

Hon'ble Shri Justice Bibhu Datta Guru

Judgment on Board 09.09.2025

1. Heard.

2. The appellant has filed the instant appeal under Section 374(2)

of the Code of Criminal Procedure, 1973, (hence forth 'the

Cr.P.C.') questioning the judgment of conviction and order of

sentence dated 17.12.2015 passed by the learned Special

Judge (SC/ST) Act Korba, Chhattisgarh in Special Sessions Trial

No. 09/2014, arisng out of Criminal Case No. 167/2014

committed on 26.03.2014 by the Learned C.J.M., whereby the

appellant has been convicted under Section 354 of IPC and

Under Section 3(1)(xi) of SC and ST (Prevention of Atrocities)

Act, 1989 and sentenced to undergo R.I. for 1 year and fine of

Rs. 1,000/- with usual default stipulation and R.I. for 1 year

and fine of Rs. 1,000/- with usual default stipulation.

3. Learned counsel for the State has placed a copy of death

certificate of the appellant before this Court and informed

that the appellant namely Santosh Das Mahant died on

25.04.2021. The said Death certificate has been issued by the

Grama Panchayat, Rajagamar, and the same is taken on

record.

4. In view of the above, the present appeal is dismissed as

abated.

Sd/-

(Bibhu Datta Guru) Judge

Shoaib