Bukya Lingya, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 6091 Tel

                 HON'BLE SRI JUSTICE K.SURENDER

            CRIMINAL REVISION CASE No.1863 OF 2007

ORDER:

This Criminal Revision Case is filed by the petitioner/accused

aggrieved by the Judgment and Sentence passed by the IV Additional

Sessions Judge, FTC, Khammam in Crl.A.No.37 of 2007 dt.03.12.2007,

whereby the learned Sessions Judge confirmed the order in C.C.No.526

of 2005, dt.02.03.2007 passed by the Judicial Magistrate of First Class,

Special Mobile Court, Khammam.

2. Heard and perused the record.

3. During the course of arguments, learned Additional Public

Prosecutor submits that the revision petitioner i.e. Bukya Lingya,

S/o.Shankaram, died on 21.04.2008 and he also produced copy of the

Death Certificate of the revision petitioner dated 05.06.2008.

4. In the light of the Death Certificate of the revision petitioner dated

05.06.2008, the Criminal Revision Case is dismissed as abated.

Miscellaneous applications, if any, pending shall stand dismissed.

__________________ K.SURENDER, J Dt.:22.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISON CASE No. 1863 OF 2007

Dt. 22.11.2022

tk