SUDRU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants namely Sudru, Hari and Sukru have preferred this appeal under Section 374(2) of the Cr.P.C. questioning the legality and correctness of the judgment of conviction and order of sentence dated 30th October 1998 passed by 1 Additional Sessions Judge, Bastar, Distt:-Jagdalpur in S.T. No. 462/93 whereby the learned Additional Sessions Judge after holding each of the accused/appellants guilty under Sections 302/34, 307/34 and 506 of the Indian Penal Code, sentenced each of them to undergo imprisonment for life, to pay a fine of Rs. 200/- in default thereof to further undergo R.I. for one month, to undergo R.I. for seven years and to pay a fine of Rs. 200/-, in default thereof to further undergo R.I. for one month and to undergo R.I. for one year, respectively. All the sentences are directed to run concurrently.

(2.) During the pendency of this appeal as communicated by learned counsel for the State vide written communication dated 26.2.2007, accused/appellant Sudru had expired on 20th March 2000 while undergoing sentence in the Central Jail, Jagdalpur as per information received from Central Jail, Jagdalpur.

(3.) Since no application has been filed by legal heirs of accused/appellant Sudru for prosecuting this appeal, the appeal of accused/appellant Sudru stands abated.