Ravi & Ors. vs The State Of M.P.
2022 Latest Caselaw 3447 MP

                                    1
     IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                   BEFORE
                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                          ON THE 10th OF MARCH, 2022

                    CRIMINAL APPEAL No. 3011 of 1998

        Between:-
1.      RAVI & ORS. , AGED ABOUT 22 YEARS, (MADHYA
        PRADESH)

2.      PAPPU S/O DHANIRAM PASI , AGED ABOUT 17
        YE A R S , BHAINSASUR ROAD, BAGICHA NO2,
        CANTT. JABALPUR (MADHYA PRADESH)

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

        AND

        THE STATE OF M.P. (MADHYA PRADESH)

                                                                .....RESPONDENTS
        (BY SHRI YASH SONI, GOVERNMENT ADVOCATE )

      This appeal coming on for FINAL HEARING this day, the court passed
the following:
                                     ORDER

On a perusal of record, it reveals that appellant no.2 Ashok died on 15.09.2003 and the factum of his death was recorded by this Court on 12.02.2004

and it was directed that appeal stands abated against him. A perusal of order sheet dated 21.02.2011 reveals that appellant Banta @ Munna Lal died on 27.06.2009 and this Court recorded the factum of death of Munna Lal and ordered that this appeal stands abated against Banta @ Munna Lal.

On 19.02.2018, this Court accepted the factum of death of appellant no.1 Ravi and ordered to delete the name of appellant Ravi from the array of appellants and also ordered that appeal stands abated against appellant no.1 Ravi. Thereafter on 09.09.2019, this Court accepted the factum of death of appellant no.4 Pappu and ordered that appeal stands abated against appellant no.4 Pappu.

This appeal was filed by all the four appellants against the judgment of their conviction and order of sentence dated 28.11.1998 delivered by Shri P. K. Verma, ASJ Jabalpur.

On perusal of record, it is apparent that all the appellants have died due to

which this appeal stands abated against all the appellants.

Therefore, in view of above, this appeal stands abated against all the appellants.

(DINESH KUMAR PALIWAL) Digitally signed JUDGE b by BIJU BABY Date: 2022.03.11 17:06:04 +05'30'