Bitla Danial Prabhudas vs The State Of A.P.
2022 Latest Caselaw 3330 Tel

                                                 Crl.Appeal No.1142 of 2007
                                  1




      THE HONOURABLE SRI JUSTICE K.SURENDER
            CRIMINAL APPEAL NO.1142 OF 2007

ORDER:

This Criminal Appeal is filed under Section 374 (2) of Code of

Criminal Procedure, 1973 (for short "Cr.P.C") seeking to set aside

the Judgment of conviction dated 24.08.2007 passed by the

Additional Special Judge for SPE & ACB Cases, City Civil Court at

Hyderabad in C.C.No.15 of 2003.

2. Learned counsel for the appellant submits that the appeal

abates for the reason of the death of the appellant.

3. In the said circumstances, since there are no applications

made by the legal heirs of the appellant to prosecute the present

appeal, the Criminal Appeal is dismissed as abated.

Miscellaneous applications pending, if any, in this criminal

appeal, shall stand closed.

_____________ K.SURENDER, J Date: 04.07.2022 ns