Sameer vs The State Of Madhya Pradesh
2023 Latest Caselaw 10353 MP

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                     BEFORE
                                         HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                        &
                                         HON'BLE SHRI JUSTICE ANIL VERMA
                                                 ON THE 7 th OF JULY, 2023
                                           CRIMINAL APPEAL No. 815 of 2016

                         BETWEEN:-
                         SAMEER S/O RANJAN RAI BANGALI, AGED ABOUT 26
                         YEARS, OCCUPATION: SERVICE 23/3, SUTAR BAKHAL,
                         DEWAS (MADHYA PRADESH)

                                                                                       .....APPELLANT
                         ( BY SHRI AVI JAIN-ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH STATION HOUSE
                         OFFICER THRU. P.S. BANK NOTE PRESS, DEWAS
                         (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (BY SHRI KAPIL MAHANT- GOVERNMENT ADVOCATE)

                               This appeal coming on for orders this day, JUSTICE VIVEK RUSIA
                         passed the following:
                                                            ORDER

The appellant has filed the present appeal under Section 374 of Cr.P.C. against the judgment dated 17.05.2016 passed by 1st Additional Sessions Judge, Dewas in S.T. No.268/2013 whereby the appellant has been convicted for the offence punishable under Section 302, 307/149, 341 (two counts), 148 of IPC and Section 25(1-b) a and 27 of Arms Act and sentenced to undergo Life Imprisonment, 10 years R.I. 1 months R.I., 3 years R.I. , 2 years R.I. and 3 years R.I. with fine of Rs. 20,000/-, Rs. 10,000/-, Rs. 500-500/- Rs. 2000/-, Signature Not Verified Signed by: PRAVEEN Signing time: 10-07-

2023 18:42:20

Rs.1,000/- and Rs. 3,000/- with default stipulation.

During the argument it is informed to this Court, the appellant Sameer died on 01.06.2021, thus appeal is dismissed as abated.

Let record of the trial court be sent back.

                           (VIVEK RUSIA)                                                (ANIL VERMA)
                               JUDGE                                                       JUDGE
                         Praveen




Signature Not Verified
Signed by: PRAVEEN
Signing time: 10-07-
2023 18:42:20