STATE OF GUJARAT Vs. YUSUFBHAI GULAMHUSEN VORA

JUDGEMENT

(1.) The present appeal arises against the judgement and order dated 28.4.2000 passed by the learned Special Judge in Special Case No.56 of 1997, whereby the accused respondent herein has been acquitted for the offences punishable under Sections 7, 13(1)(d), Sub-sections (1), (2), (3) and Section 13(2) of the Prevention of Corruption Act.

(2.) It appears that the Registrar of Gujarat State Cooperative Societies has addressed a letter to the Registrar of this Court intimating that the accused has expired on 3.5.2009. Together with the said letter, a xerox copy of the death certificate of the Local Authorities is forwarded. In view of the said letter, office has placed the matter before this Court.

(3.) It appears that if the original accused respondent herein has expired, the appeal would abate and the present proceedings would no more survive against the judgement and order of acquittal of the Special Judge. Hence the present appeal is dismissed as having abated.