Mool Chand Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 9921 MP

                                                                          1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                      BEFORE
                                                     HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                                 ON THE 19th OF JULY, 2022

                                                        CRIMINAL APPEAL No. 3975 of 2018

                                              Between:-
                                              MOOL CHAND JATAV S/O SHRI GANESHRAM,
                                              AGED ABOUT 52 YEARS, OCCUPATION: SELF
                                              EMPLOYEE, R/O WARD NO.13, ASHOK NAGAR
                                              PS KOTWALI, DISTRICT RAISEN (MADHYA
                                              PRADESH)

                                                                                                     .....APPELLANT
                                              (NONE FOR THE APPELLANT)

                                              AND

                                              THE STATE OF MADHYA PRADESH THROUGH
                                              PS RAISEN, DISTRICT RAISEN (MADHYA
                                              PRADESH)

                                                                                                  .....RESPONDENTS
                                              (BY SHRI D.K. SHRIVASTAVA, GOVT. ADVOCATE)

                                            Th is appeal coming on for direction this day, th e court passed the
                                      following:
                                                                           ORDER

This appeal has been preferred against the judgment dated 18/05/2018

passed by Third Additional Sessions Judge, Raisen (M.P.) in S.T.No.77/2011 whereby learned Additional Sessions Judge found appellant guilty for the offence punishable under Sections 420, 467, 468 & 471 of IPC and sentenced him to undergo R.I. for 5 years with fine of Rs.5,000/-, R.I. for 10 years with fine of Rs.10,000/-, R.I. for 7 years with fine of Rs.7,000/-, R.I. for 10 years Signature Not Verified SAN and fine of Rs.10,000/- with default stipulations. Digitally signed by RANJEET AHIRWAL Date: 2022.07.19 17:34:18 IST According to the report dated 16/06/2022 received from First Additional

Sessions Judge, Raisen, the appellant Moolchand has died on 09/02/2021.

Because, the sole appellant has died so the appeal is abated. Hence, the appeal is dismissed as abated.

Record be consigned to the record room.

(RAJEEV KUMAR DUBEY) JUDGE (ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2022.07.19 17:34:18 IST