Kuldeep Singh vs State Of Punjab
2023 Latest Caselaw 5140 P&H

                                                     Neutral Citation No:=2023:PHHC:057539




         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
201
                                                  CRA-S-1643-SB-2006 (O&M)
                                                   Decided on : 24.04.2023

Kuldip Singh
                                                                   . . . Appellant(s)
                                         Versus
State of Punjab
                                      . . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. L. S. Sidhu, Advocate
         for the appellant.

        Mr. Anmol Singh Sandhu, AAG, Punjab.
                            ****
SANJAY VASHISTH, J. (Oral)

1. This appeal has been filed by appellant- Kuldip Singh, against

the judgment of conviction and order of sentence dated 31.07.2006 passed by

learned Judge, Additional Sessions Judge (Adhoc), Fast Track Court,

Muktsar, passed in Sessions Case No. 155 dated 17.11.2005/12.03.2003,

arising out of FIR No. 1 dated 06.01.2003, under Section 489-C of the

Indian Penal Code, registered at Police Station City Malout.

2. Learned counsel for the appellant submtis that as a matter of

fact, appellant-Kuldip Singh has expired during the pendency of present

appeal before this Court, therefore, present appeal stands abated.

3. On the other hand, Mr. Anmol Singh Sandhu, AAG, Punjab, is

unable to counter the factum of death of appellant- Kuldip Singh, as

disclosed by learned counsel for the appellant.

4. In view of the above, present appeal i.e. CRA-S-1643-SB-

2006 stands abated qua the appellant- Kuldip Singh, subject to the

conditions laid down in the case of "Shivji Ram @ Dimple Vs. State of

Punjab" (IOIN-CRA-S-4686-SB-2018 in CRA-S-4686-SB-2018, decided

on 24.11.2022, 2022 SCC OnLine P&H 3759: Law Finder Doc ID

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CRA-S-1643-SB-2006 (O&M) -2-

#2076392).

5. Appeal stands disposed of.

6. Pending criminal miscellaneous application(s), if any, also stand

disposed of.

(SANJAY VASHISTH) JUDGE 24.04.2023 Riya

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

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