Sita Samal vs State Of Orissa
2022 Latest Caselaw 6196 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRA No.162 of 1993

                    Sita Samal                              ....           Appellant
                                                            Mr. D. Nayak, Advocate
                                                -versus-
                    State of Orissa                         ....          Respondent
                                                            Mr. P.K. Patnaik, A.G.A.

                                             CORAM:
                                      JUSTICE G. SATAPATHY
                                              ORDER

Order No.                                    31.10.2022

    07.        1.      This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. None appears for the appellant at the time of call.

3. Learned counsel for the State by producing the written information received from the IIC, Karanjia P.S., Mayurbhanj submits that the sole appellant in this case has died in the meanwhile in the year 2020 due to old age and disease.

4. A perusal of the judgment recorded by the learned trial Court, it appears that the appellant was convicted for offence U/S.304-A of IPC and had preferred this appeal.

5. In view of the aforesaid facts and the written instruction received & produced by the learned counsel for the State, which was kept on record, the present appeal stands abated in terms of provision U/S 394Cr.P.C in view of the death of the appellant.

6. Accordingly, the CRA is disposed of.

( G. Satapathy) Judge Subhasmita