Karre Mallaiah, Sheriguda V, ... vs The State Of A.P., Rep. By P.P., ...
2022 Latest Caselaw 5623 Tel

            HON'BLE SRI JUSTICE K.SURENDER

            CRIMINAL APPEAL No.466 OF 2010

JUDGMENT:

This Criminal Appeal is filed by the Appellant/Accused

aggrieved by the conviction recorded by the Judge, Family Court,

R.R.District, FAC of Spl.Sessions Judge for SC & ST (POA) Act,

R.R.District, in S.C.No.147 of 2008, dated 17.03.2010, convicting

the accused for the offence punishable under Sections 297 of the

Indian Penal Code and Section 3(1)(x) of the SC & ST (POA) Act,

1989, and sentence of rigorous imprisonment for a period of three

months and one year, respectively.

2. Heard and perused the record.

3. During the course of arguments, learned counsel for the

appellant/accused submitted that the sole appellant in this case

i.e. Karre Mallaiah, S/o.Achaiah, died on 01.12.2020 and he filed

copy of the Death Certificate of the appellant/accused dated

15.12.2020, to that effect. Learned counsel submitted that in view

of the death of the sole appellant, the present Criminal Appeal

stands abated.

4. Learned Additional Public Prosecutor for the State Sri

S.Sudershan, on instructions would submit that the appellant

died.

5. In the light of the submissions made by both the learned

counsel for the appellant as well as the learned Additional Public

Prosecutor and in view of the Death Certificate of the

appellant/accused dated 15.12.2020, the Criminal Appeal is

dismissed as abated.

Miscellaneous applications, if any, pending shall stand

dismissed.

__________________ K.SURENDER, J Dt.:03.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No. 466 OF 2010

Dt. 03.11.2022

tk