SAMRUDDHI UMESH SAMANT Vs. IN THE MATTER BETWEEN

JUDGEMENT

(1.) This is an Application filed by the Applicants for allowing them to bring themselves on record as the legal heirs of the deceased Appellant - Umesh Rajaram Samant in the aforesaid Criminal Appeal No.423 of 2013 and permitting them to continue the appeal.

(2.) The learned counsel for the Applicants submitted that the Appellant - Original Accused died on 29/11/2020. It is also submitted that the deceased Appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code, and sentenced to suffer for life imprisonment. It is further submitted that the Appellant was undergoing life sentence in Kalamba Prison, Kolhapur where he was reported to be died.

(3.) The Applicants, who are the legal heirs of the original Appellant, have preferred this Application for permitting them to continue the appeal after condoning the delay. The learned counsel for the Applicants submitted that there is a delay of 8 months and 21 days in filing this Application. He contended that the Applicants were not aware of the procedure to file the Application, and therefore, there is a delay in preferring this Application.