Isham Singh vs State Of Haryana
2024 Latest Caselaw 1918 P&H

Punjab-Haryana High Court

Isham Singh vs State Of Haryana on 29 January, 2024

                                                                                 2024:PHHC:011822-DB

               CRA-D-338-DB-2015 (O&M)                                                        -1-


               219
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                   ***

                                                                         CRA-D-338-DB-2015 (O&M)
                                                                         Date of Decision: 29.01.2024


               Isham Singh                                                              ....Appellant



                                                               Versus




               State of Haryana                                                        ....Respondent



               CORAM: HON'BLE MR. JUSTICE SUDHIR SINGH
                      HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the appellant.

                                         Mr. Manish Dadwal, AAG, Haryana.

                                                     ***

               SUDHIR SINGH, J. (Oral)

1. Appellant has challenged the conviction and sentenced passed

by the trial Court under Section 302 read with Section 34 of the Indian Penal

Code.

2. Today, learned State counsel submits that vide letter

No.10099(LO)/2023/MS/HALSA dated 14.12.2023, which has been

reported by the Member Secretary, Haryana State Legal Services Authority

to the Registrar General, Punjab and Haryana High Court that during the

pendency of the appeal, the appellant has expired on 10.01.2024.

authenticity of this document/judgment

2024:PHHC:011822-DB

CRA-D-338-DB-2015 (O&M) -2-

2. In view of the above, the present appeal stands abated and is

disposed of as such.

4. Application(s), if any, shall also stand disposed of.

(SUDHIR SINGH) JUDGE

(HARSH BUNGER) JUDGE 29.01.2024 Himani

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

authenticity of this document/judgment