Sukhwinder Singh vs State Of Punjab
2022 Latest Caselaw 17165 P&H

CRA-S-3070-SB-2010
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          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
203
                                            CRA-S-3070-SB-2010
                                            Date of decision: 19.12.2022

Sukhwinder Singh
                                                                        ...Appellant
                     Versus

State of Punjab
                                                                     ...Respondents

CORAM:         HON'BLE MR. JUSTICE SANJAY VASHISTH

Present:       Mr. Sudhanshu Khanna, Advocate for
               Mr. S.P.S. Sidhu, Advocate
               for the appellant. .

               Mr. J.S. Arora, DAG., Punjab.

                     *****

SANJAY VASHISTH, J. (Oral)

Learned counsel for the appellant submits that appellant-

Sukhwinder Singh alias Chhinda faced proceedings in Sessions Case No. 31 of

20.03.2009 in FIR No. 295 dated 7.11.2008 registered at Police Station Sadar

Ferozepur under Section 21/29 of of Narcotic Drugs & Psychotropic

Substances Act, 1985 (NDPS ACT) and 25 of the Arms Act and 489-A,B & C

of IPC.

Appellant-Sukhwinder Singh alias Chhinda was convicted under

Section 21 of NDPS Act, 25 of Arms Act and 489-C of IPC and was sentenced

as under:-

Name of the Offence under Sentence Fine In default RI convict Section Sukhwinder 21 of NDPS 10 years Rs. One Lac Two years Singh alias Act Chhinda Sukhwinder 25 of Arms 5 years Rs. 5,000/- One year Singh alias Act Chhinda Sukhwinder 489-C of IPC 3 years Rs.5,000/- Six months Singh alias Chhinda

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CRA-S-3070-SB-2010

On 21.11.2022, following order was passed:- " Learned counsel appearing on behalf of the appellant submits that as per her instructions, appellant-Sukhwinder Singh has expired. However, the said fact be got verified through State counsel.

Adjourned to 19.12.2022.

Meanwhile, learned State counsel is directed to seek verification report regarding the death of appellant-Sukhwinder Singh."

Today, learned State counsel has produced copy of death

certificate dated 29.06.2020 as supplied by HC-Ramesh Kumar and submits

that the appellant-Sukhwinder Singh has expired on 16.06.2020 and thus,

appeal stands abated. Copy of death certificate is taken on record.

On the basis of aforementioned facts, present appeal is ordered to

have abated on account of death of the sole appellant.

Disposed of.

However, the disposal of the appeal would be subject to the terms

and condition laid down by this Court in judgment dated 24.11.2022 passed in

IOIN-CRA-S-4686-SB-2018 in CRA-S-4686-SB-2018 titled as Shivji Ram @

Dimple Vs. State of Punjab. Law finder id # 2076392.

( SANJAY VASHISTH) JUDGE 19.12.2022 Harish Kumar

Whether speaking/reasoned : Yes No Whether Reportable : Yes No

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