State Of Ap., Rep. Pp. Hyd., vs Ch.Kishore Babu, Khammam.,
2022 Latest Caselaw 6273 Tel

     THE HONOURABLE SRI JUSTICE N. TUKARAMJI
             CRIMINAL APPEAL No.1067 OF 2013
ORDER:

This appeal, under Section 378(3) & (1) of the Code of

Criminal Procedure (for short the 'Cr.P.C'), has been filed by the

petitioner/State challenging the judgment dated 13.09.2011 in

C.C.No.452 of 2009 on the file of II Metropolitan Magistrate for

Railways, Secunderabad.

The learned counsel for the petitioner on 12.10.2022 reported

that the respondent/accused had passed away.

Learned Assistant Public Prosecutor placed on record the

written instructions of inspector RPF, Khammam along with the

death certificate and submits that the respondent/accused was

expired on 11.07.2015, thus the cause does not survive in the appeal.

Having regard to this position and recording the submission,

the appeal is dismissed as abated.

As a sequel, miscellaneous petitions, pending if any, shall stand

closed.

_________________ N. TUKARAMJI, J Date: 30.11.2022 Plp

THE HONOURABLE SRI JUSTICE N. TUKARAMJI

CRIMINAL APPEAL No.1067 OF 2013

Date: 30.11.2022.

Plp