Babbu Singh @ Tidda vs State Of Punjab
2024 Latest Caselaw 13505 P&H

Punjab-Haryana High Court

Babbu Singh @ Tidda vs State Of Punjab on 2 August, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                       Neutral Citation No:=2024:PHHC:099274




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
244
                                                 CRA-S-1251-2021
                                                 Date of decision: 02.08.2024

BABBU SINGH @ TIDDA                                             ....Appellant

                                      V/s

STATE OF PUNJAB
                                                                ....Respondent

CORAM: HON'BLE MR. JUSTICE MANJARI NEHRU KAUL


Present:-   Ms. Nidhi, Advocate for
            Mr. P.S. Sekhon, Advocate
            for the appellant.

            Mr. Shiva Khurmi, AAG, Punjab.
                  *****

MANJARI NEHRU KAUL, J. (ORAL)

1. The present appeal has been filed against the judgment and sentence order dated 22.09.2021, passed by the learned Judge Special Court, Barnala, whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and to pay fine of Rs.1,00,000/- and in default of payment of fine to undergo further RI for one year.

2. Learned counsel for the appellant submits that during the pendency of the appeal, the appellant has unfortunately passed away.

3. Learned State counsel, on instructions, has placed on record the report of SHO Police Station, Dhanaula affirming regard the death of Babbu Singh appellant in a road accident on 05.03.2023.

4. In view of the above, the present appeal stands disposed of being abated.

(MANJARI NEHRU KAUL) JUDGE August 02, 2024 poonam Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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