Harilal Jakhubhai Lochani vs State Of Gujarat
2024 Latest Caselaw 1516 Guj

Gujarat High Court

Harilal Jakhubhai Lochani vs State Of Gujarat on 19 February, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                              NEUTRAL CITATION




    R/CR.A/116/2018                            ORDER DATED: 19/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


    R/CRIMINAL APPEAL (AGAINST CONVICTION) NO. 116 of 2018


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                      HARILAL JAKHUBHAI LOCHANI
                                 Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR. YOGENDRA THAKORE(3975) for the Appellant(s) No. 1
MR TIRTHRAJ PANDYA, APP for the Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE VIMAL K. VYAS

                           Date : 19/02/2024

                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE VIMAL K. VYAS)

The present Criminal Appeal has been preferred by the

applicant-convict against the judgment and order of conviction

and sentence dated 31.07.2017 passed by the learned 4 th

Additional Sessions Judge, Anjar-Kachchh, in Sessions Case

No.173 of 2015 (Old Sessions Case No.23 of 2015).

The registry of this Court has submitted a note dated

14.02.2024, stating that the Superintendent, Central Jail,

Rajkot, has forwarded a letter dated 25-27.01.2024, inter alia,

stating that as per the statement of Dr.Bindiya Solanki of Civil

NEUTRAL CITATION

R/CR.A/116/2018 ORDER DATED: 19/02/2024

undefined

Hospital, Rajkot, the applicant-convict, namely, Harilal

Jakhubhai Lochani, has expired on 24.01.2024 @ 5:15 p.m.

during the course of treatment.

In view of the above, the present Criminal Appeal stands

abated qua the present applicant-convict, namely, Harilal

Jakhubhai Lochani. Records and proceedings be sent back.

(A. S. SUPEHIA, J.)

(VIMAL K. VYAS, J.) /MOINUDDIN