AMBALAL MATHURBHAI VAGHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel appearing for the appellants Mr. N.S. Desai has informed the Court that no, there is no need to proceed with this appeal on merits because the appellant - original accused No.1 - Ambalal Mathurbhai Vaghari alias Talpada, who was sentenced R.I. for seven years and was sentenced of fine of Rs.10,000/- for the offence punishable under Section 304 Part II, has expired on 18.3.2005. His heirs are not interested in continuing the appeal and the learned counsel Mr. Desai has received written instruction by R.P.A.D. Post letter. therefore, the appeal preferred by the appellant No.1 should be treated as abated. He has tendered the letter as well as death certificate received by him along with envelope, which posed postal stamp of dated 26.4.2005. The letter was sent from Anand.

(2.) The respondent No.2 has already undergone the imprisonment imposed as he was otherwise entitled to set off under Section 428 of Cr.P.C. and he has instructed Mr. Desai, learned counsel not to prosecute appeal any further and therefore, he may be permitted to withdraw the appeal on behalf of the appellant No.2 - Rajubhai Ambalal Vaghri.

(3.) Considering the original death certificate and the letter received by Mr. Desai, learned counsel, the appeal of the appellant No.1 is set abated and the appellant No.2 is permitted to withdraw this appeal so, the appeal of the appellant No.2 - Rajubhai Ambalal Vaghri is ordered to be dismissed as not pressed. Mr. Desai states that the amount of fine has been paid by both the appellants, therefore, no other formalities are required to be done. Thus, the appeal is ordered to be disposed, hence, disposed of accordingly. Learned A.P.P. Mr. Pandit has nothing to add in view of the above. The death certificate and letter along with envelope in which Mr. Desai had received the same are ordered to be taken on record.