LAWS(CHH)-2016-11-129

BHOKH SINGH Vs. STATE OF CHHATTISGARH

Decided On November 28, 2016
Bhokh Singh Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The present appeal has been preferred by the Appellants assailing the judgment dtd. 14/11/2000 passed by the Second Additional Sessions Judge, Ambikapur, District Surguja in Sessions Case No. 90 of 1999, whereby each of the Appellants has been convicted and sentenced to undergo R.I. for 3 years and to pay fine of Rs.100.00 with default sentence of additional R.I. for 6 months under Sec. 325/34 of IPC and also to undergo R.I. for 6 months under Sec. 323/34 of IPC.

(2.) Learned Counsel for the Appellants at the outset submits that pending the appeal before this Court, Appellant No.3 Ramkeshwar has since died and in this regard he has submitted the death certificate of Appellant No.3, Ramkeshwar.

(3.) The death certificate of Appellant No.3 Ramkeshwar is taken on record. The present appeal so far as Appellant No.3 Ramkeshwar is concerned stands abated.