Kodi Ananthaiah, R.R.Dt., vs State Of Telangana, Rep Pp.,
2023 Latest Caselaw 1232 Tel

        THE HON'BLE SRI JUSTICE M.LAXMAN
                       AND
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

              CRIMINAL APPEAL No.24 OF 2015

JUDGMENT: (per Hon'ble Sri Justice M.Laxman)

1.

The Criminal Appeal is filed against the judgment dated

15.10.2014 in Sessions Case No.8 of 2012 on the file of the

Additional District and Sessions Judge, Vikarabad, whereunder

the appellant herein was convicted for the offence under Section

302 of Indian Penal Code and sentenced to life imprisonment

and to pay a fine of Rs.10,000/- and in default, to undergo a

simple imprisonment for a period of six months.

2. As per the report, dated 13.03.2023 submitted by the

Superintendent of Jails, Central Prison, Hyderabad, the

appellant/accused died on 16.06.2019 due to medical condition,

while serving sentence of life imprisonment. In the said

circumstances, this appeal is liable to be dismissed as abated.

3. In the result, the Criminal Appeal is dismissed as abated.

There shall be no order as to costs. Miscellaneous petitions, if

any, pending shall stand closed.

_______________ M.LAXMAN, J

________________________________________ SMT.G. ANUPAMA CHAKRAVARTHY, J Date: 14.03.2023.

GVR