Sukhcain Singh vs State Of Punjab
2024 Latest Caselaw 1550 P&H

Punjab-Haryana High Court

Sukhcain Singh vs State Of Punjab on 23 January, 2024

                                                                   2024:PHHC:008823
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            120                                                          CRA-S-2391-SB-2004 (O&M)
                                                                         Date of decision: 23.01.2024

            Sukhchain Singh
                                                                                              ....Appellant
                                                      Versus

            State of Punjab
                                                                                             ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              None for the appellant.
                                   Mr. Manipal Singh Atwal, DAG, Punjab.
                                               *****

            AMAN CHAUDHARY, J.

1. Challenge in the present appeal is to the judgment/order dated 19.11.2004, passed by the learned Special Judge, Patiala, whereby the appellant was convicted and sentenced to undergo rigorous imprisonment for two years alongwith fine of Rs.3000/- and in default of payment of the same, to further undergo rigorous imprisonment for six months for the offence under Section 15

(b) of NDPS Act, 1985.

2. Death certificate of sole appellant along with statement of SI Mewa Singh has been filed today in Court. The same is taken on record.

3. In view of the above, the present appeal stands abated.

(AMAN CHAUDHARY) JUDGE 23.01.2024 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment