KACHARABHAI MEGHABHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have challenged the judgment of conviction dtd. 31/3/2004 passed by the 3rd learned Special Judge, Fast Track Court Veraval in Atrocity Sessions Case No.37 of 2001.

(2.) Learned advocate Mr. Jeet Patel along with learned advocate Mr. Hirday Buch for the appellants has produced certified copy of death certificates of appellant No.1 - Kacharabhai Meghabhai Vala and appellant No.4 - Ukabhai Jesingbhai Mori. The date of death as shown in the Certificates are 20/5/2015 and 26/2/2023 respectively, and the death of both the appellants have been affirmed by Prafulbhai Mangalbhai Parmar, son of deceased complainant, who is present before the Court. The same are ordered to be taken on record. In view of the same, the appeal against both the appellants is disposed of as abated.

(3.) The original complainant Mangalbhai Jethabhai Parmar has passed away during pendency of the trial before the Sessions Court. His deposition could not be recorded during the trial, however, his wife Keshuben Mangalbhai Parmar was examined as witness No.5.