S. Harjeet Singh Asthania, ... vs The State Of A.P., Reptd. By P.P., ...
2022 Latest Caselaw 5683 Tel

                 HON'BLE SRI JUSTICE K.SURENDER

                 CRIMINAL APPEAL No.959 OF 2010

JUDGMENT:

This Criminal Appeal is filed by the Appellant/Accused aggrieved

by the conviction recorded by the IV Additional Metropolitan Sessions

Judge, Hyderabad, in S.C.No.282 of 2009, dated 28.04.2010, convicting

the accused for the offence punishable under Section 324 of the Indian

Penal Code, and sentence to pay a fine of Rs.3,000/-.

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

appellant/accused submits that the sole appellant in this case i.e.

S.Harjeet Singh Asthania, s/o.late Darshan Singh, died and accordingly

filed a Memo in proof of his death. Learned counsel submitted that in

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

stands abated.

3. In the light of the aforesaid submission made by the learned

counsel for the appellant and in view of the Memo filed in proof of death

of the appellant, the Criminal Appeal is dismissed as abated.

Miscellaneous applications, if any, pending shall stand dismissed.

__________________ K.SURENDER, J Dt.:07.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No. 959 OF 2010

Dt. 07.11.2022

tk