BODHAN PRADHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is filed against the judgment of conviction and order of sentence dtd. 2/5/2005 passed by the IV Additional Sessions Judge (FTC), Raigarh in ST No.156/2004 whereby the appellants stand convicted and sentenced as under:

(2.) In compliance of the order dtd. 27/10/2020 passed by the co- ordinate Bench of this Court, the Station House Officer, Police StationSariya, Distt. Raigarh has submitted a report that appellant No.1 Bodhan Pradhan has died during treatment of brain hemorrhage in MMI Hospital, Raipur on 22/4/2011. Along with the said report, death certificate of appellant No.1 issued by the said hospital, statement of Ashok Pradhan (son of the deceased appellant) and the certificate issued by Sarpanch of Village Panchayat-Lukapara, Distt. Raigarh to this effect, have also been annexed.

(3.) Since there is no application for prosecuting this appeal on behalf of legal heirs of the deceased appellant Bodhan Pradhan, the instant appeal in respect of appellant No.1 Bodhan Pradhan stands dismissed as having been abated.