Peetla Ramulu vs The State Of Ap.,
2025 Latest Caselaw 4052 Tel

Telangana High Court

Peetla Ramulu vs The State Of Ap., on 18 June, 2025

     THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL

               CRIMINAL APPEAL No.435 of 2013

JUDGMENT:

This criminal appeal is filed aggrieved by the Judgment dated

09.05.2013 in S.C No.229 of 2010 passed by the learned Additional

District and Sessions Judge, Wanaparthy (hereinafter referred as

'the learned trial Court'), wherein the appellant-accused No.1

convicted for the offences under Sections 498-A and 306 of IPC.

2. When the matter is taken up for hearing, on 22.08.2022,

learned counsel for the appellant submitted that the appellant-

accused No.1 has died. Hence, learned Assistant Public Prosecutor is

directed to verify the fact and report the same before the Court.

3. Today, when the matter is taken up for hearing, learned

Assistant Public Prosecutor by furnishing the report submitted by

the Sub-Inspector of Police, Wanaparthi Rurla Police Station along

with the Death Certificate of appellant-accused No.1, dated

20.08.2020, would submit that appellant-accused No.1 died on

23.07.2020. In view of the death of the appellant, the proceedings

in this criminal appeal are abated.

4. Recording the submission made by learned Assistant Public

Prosecutor and upon perusing the death certificate issued by the

Wanaparthy Municipality, this Court deems it appropriate to close

the criminal appeal as abated.

5. Accordingly, the criminal appeal is closed as abated.

Miscellaneous petitions pending, if any, shall stand closed.

____________________________ JUSTICE E.V. VENUGOPAL Date:18.06.2025 pld