SUO MOTU Vs. M.P. ISMAIL

JUDGEMENT

(1.) The question of law involved in this suo motu revision case is whether an appeal will abate under Section 394(2) of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.' for short), on the death of the appellant, in a case involving sentence of jail and fine. The four accused in CC No. 16 of 2004 before the Chief Judicial Magistrate Court, Thalassery were convicted on trial under Section 3(a) of the Railway Property (Unlawful Possession) Act. On conviction, they were sentenced to undergo simple imprisonment for one year each and to pay a fine of Rs. 2000/- each by judgment dated 16/12/2004. Aggrieved by the conviction and sentence, the 1st accused in the said case preferred appeal before the Court of Session, Thalassery as Crl. A. No. 18 of 2005. Pending the appeal, the appellant died. In such a circumstance, the learned Additional Sessions Judge (Ad hoc-III), Thalassery closed the appeal as abated under Section 394(2) of Cr.P.C., and made a further direction to recover the amount of fine from the assets of the deceased-appellant. On getting the case records from the Court of Session, the then Chief Judicial Magistrate addressed this Court through the District and Sessions Judge, Thalassery, for direction on the legal question, whether the said appeal could be closed as abated, when the sentence involves a sentence of fine also.

(2.) I heard the learned Public Prosecutor and the learned counsel appointed by this Court to make arguments in the matter. Both sides submitted that the appeal will not abate under Section 394(2) of Cr.P.C., when the sentence is a composite sentence of imprisonment and fine.

(3.) Section 394(2) of Cr.P.C. provides that every appeal under Chapter XXIX of Cr.P.C. shall finally abate on the death of the appellant, except an appeal from a sentence of fine. Proviso to Section 394(2) provides that where the appeal is against a conviction and sentence of death or of imprisonment, and the appellant dies during the pendency of the appeal, any of his near relatives, may within thirty days of the death of the appellant, apply to the Appellate Court for leave to continue the appeal; and if leave is granted, the appeal shall not abate.