STATE OF GUJARAT Vs. BABUBHAI R KHALIFA

JUDGEMENT

(1.) It appears that Criminal Appeal No.1133 of 1991 is preferred by the State for enhancement of the sentence, whereas Criminal appeal No.800 of 1992 is preferred by the convict against the order of conviction.

(2.) When the matter is taken up for hearing, the original accused, who has been convicted, is reported to have expired on 3.1.2005 and the copy of the death certificate is also produced together with the report of the office.

(3.) As the convict ? accused has expired on 3.1.2005, both the appeals would not survive and they shall sand abated. Disposed of as having abated accordingly.