Sri Parameswar Majumder vs The State Of Tripura & Anr
2021 Latest Caselaw 1257 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA

                              Crl. Rev. P. No. 37 of 2018

Sri Parameswar Majumder
                                                          ...................Petitioner(s)
                                  Versus

The State of Tripura & Anr.
                                                        ...................Respondent(s)

For Petitioner(s)         :       None.

For Respondent(s)         :       Mr. R.G. Chakraborty, Adv.

                   HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
                                           Order

15/12/2021

Parameswar Majumder was convicted under section 138 NI Act

and sentenced to fine of Rs.75,000/- with default stipulation by the Addl.

Chief Judicial Magistrate, West Tripura, Agartala by order dated

06.05.2017 in case No.NI 28 of 2012. He challenged his conviction and

sentence by filing Criminal Appeal No.14 of 2017 in the court of Addl.

Sessions Judge, West Tripura, Agartala. The learned Addl. Sessions Judge

(Court No.5) heard the appeal and by the impugned judgment dated

27.04.2018 passed in Criminal Appeal No.14 of 2017 upheld the

conviction and sentence of the petitioner by affirming the judgment

passed by the learned trial court.

The petitioner then challenged the said judgment of the

appellate court by filing this criminal revision petition before this court.

It appears from the order dated 18.12.2020 of this court that

Mr. S.C. Majumder, counsel of the petitioner submitted the death

certificate of the petitioner to apprise the court about his death and

contended that in view of the death of the petitioner, the proceedings

would stand abated.

Heard Mr. R.G. Chakraborty, counsel who is appearing as a

legal aid counsel on behalf of respondent No.2 who is the original

complainant.

It is submitted by Mr. Chakraborty, counsel that since the

complainant has died and none of his legal heirs has shown any interest

in further proceedings of the case, the present proceedings may be put to

end.

Perused the record. Seen the death certificate of Parameswar

Majumder which has been issued by the competent authority.

It appears from the death certificate that at the time of death

the petitioner was 72 years old and he died on 28.07.2019. Since the

petitioner has died, the proceedings come to an end and the matter

stands disposed of accordingly.

Pending application(s), if any, shall also disposed of.

JUDGE

Rudradeep