Imail Mirza Another vs The State Of A.P.
2022 Latest Caselaw 3615 Tel

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      THE HONOURABLE SRI JUSTICE K.SURENDER
             CRIMINAL APPEAL No.1325 OF 2008

JUDGMENT:

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 21.10.2008

passed by the Assistant Sessions Judge at Mahabubnagar, in

S.C.No.30 of 2007.

2. None appeared for the appellants.

3. Learned Assistant Public Prosecutor would submit that

both the appellants were died and he also filed copies of the

death certificates of both the appellants.

4. In the light of the aforesaid submission of learned

Assistant Public Prosecutor and in view of the Death

Certificates of both the appellants, the Criminal Appeal is

dismissed as abated.

Miscellaneous applications, if any, pending shall stand

dismissed.

_________________ K.SURENDER, J Date: 11.07.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL NO. 1325 of 2008 Dt.11.07.2022

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