Lalchand vs The State Of M.P.
2023 Latest Caselaw 20980 MP

Madhya Pradesh High Court

Lalchand vs The State Of M.P. on 11 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                               1
                            IN      THE       HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                               ON THE 11 th OF DECEMBER, 2023
                                               CRIMINAL APPEAL No. 355 of 2006

                           BETWEEN:-
                           LALCHAND (MADHYA PRADESH)

                                                                                              .....APPELLANT
                           (SHRI D.KEHARWAR, LEARNED COUNSEL FOR THE PETITIONER .

                           AND
                           THE STATE OF M.P. (MADHYA PRADESH)

                                                                                            .....RESPONDENTS
                           (SHRI SAGAR MULEY PL APPEARING ON BEHALF OF ADVOCATE
                           GENERAL.

                                   Th is appeal coming on for hearing this day, t h e court passed the
                           following:
                                                              JUDGMENT

The appellant has filed the present appeal against conviction. Counsel for the appellant submits that sole appellant Lalchand is expired

and factum of death of the appellant is verified by the State.

In view of the aforesaid submission and verification, the appeal is dismissed as rendered infructuous or as abated.

(PREM NARAYAN SINGH) JUDGE amit