Vallabh Tiwari vs The State Of A.P.
2022 Latest Caselaw 4068 Tel

      THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

         Criminal Revision Case No.601 of 2009

ORDER:

This Criminal Revision Case, under Sections 397 and 401

Cr.P.C is filed by the petitioner/appellant/A.1, aggrieved by the

judgment dated 07.04.2009 passed in Criminal Appeal No.127 of

2008 by the learned Metropolitan Sessions Judge, Hyderabad,

wherein the Court below dismissed the appeal confirming the

conviction and sentence recorded against the petitioner/appellant/

A.1 of the offence under Section 382 IPC vide judgment dated

01.10.2007 passed in C.C.No.382 of 2007 by the learned XI

Additional Chief Metropolitan Magistrate, Secunderabad.

2. Heard. Perused the record.

3. In the course of submissions, the learned Public Prosecutor

on written instructions would submit that the revision petitioner/

appellant/A.1 has committed suicide on 16.03.2016 in his house,

situated at Subash Nagar, Sanath Nagar, Hyderabad and in that

regard, a case in Crime No.180 of 2016, under Section 174 Cr.P.C,

was registered on the file of Sanjeeva Reddy Nagar Police Station,

Hyderabad.

4. In view of these circumstances, the proceedings against the

revision petitioner/appellant/A.1 stands abated.

5. Accordingly, this Criminal Revision Case is disposed of.

Miscellaneous Petitions, if any, pending in this revision, shall

stand closed.

______________________ Dr. SHAMEEM AKTHER, J Date: 04.08.2022 scs