Churaman vs The State Of Madhya Pradesh
2022 Latest Caselaw 3446 MP

                                                              1
                                    The High Court Of Madhya Pradesh
                                              CRA No. 267 of 1999
                                               (CHURAMAN Vs THE STATE OF MADHYA PRADESH)

                      Jabalpur, Dated : 10-03-2022
                                None for the appellant.

                                Shri D. K. Paroha, Public Prosecutor for the respondent State.

This appeal has been preferred by the appellant against the impugned judgment dated 22.01.1999 passed by Special Judge Mandla, in S.T. No.13/1998; whereby, the appellant has been convicted under Section 324 and 452 of IPC and sentenced to undergo RI for one year in each sentence.

As per the report received from SHO Maharajpur District Mandla dated 18.01.2022, sole appellant-Churaman s/o Leela Yadav died on 22.11.1999. A copy of death certificate is annexed with the communication.

No one is present to prosecute the appeal.

Therefore, in view of the law laid down by the Apex Court in the case of Daya Singh Lohariya vs. State of Rajasthan (2007) 5 SCC 366 and by the Jharkhand High Court in the case of Sarula Munda vs. State of Bihar 2011(3) Cr.L.J. 3639, without entering into the merits of the case, the appeal is dismissed having been rendered infructuous.

Let a copy of this order be sent to the jail authorities as well as to the concerned trial Court for information and necessary action.

                                                                                     (VIRENDER SINGH)
                                                                                          JUDGE

                      Loretta




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MRS. LORETTA RAJ
Date: 2022.03.11
10:31:58 IST