Mandodari Devi vs The State Of Jharkhand
2022 Latest Caselaw 3897 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (S.J.) No.248 of 2011
                                         ----

Mandodari Devi .... .... Appellant Versus The State of Jharkhand .... .... Respondent

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Appellant : Mrs. J. Mazumdar, Adv. For the State : Mrs. Lily Sahay, A.P.P.

----

nd 03/Dated: 22 September, 2022

1. The affidavit has been filed bringing on record that the sole appellant namely Mandodari Devi has died on 29.12.2021.

2. The present appeal is against the judgment dated 03.03.2011 passed by learned Sessions Judge, Godda in Sessions Case No.126 of 2009 whereby the appellant has been sentenced to undergo Rigorous Imprisonment for seven years for the offence under Section 304B of the Indian Penal Code by order dated 04.03.2011.

3. Since the appellant has died, the present criminal appeal stands abated and the learned counsel for the appellant has stated that she has instruction not to proceed.

4. Accordingly, the present criminal appeal is, hereby, disposed of.

(Rajesh Kumar, J.)

Amar/-