SHAIK NAIM Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellants 1 and 2 were convicted for the offence under Sec. 8(c) r/w 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act (for short 'the Act') and sentenced to undergo rigorous imprisonment for a period of ten years vide judgment in S.C.No.51 of 2012, dtd. 30/10/2013 passed by the Special Sessions Judge for Trial of NDPS Cases (I-Additional Sessions Judge) Warangal. Aggrieved by the same, present appeal is filed.

(2.) During pendency of the appeal, the Superintendent of Jails, Central Prison, through letter dtd. 12/8/2024 informed that the 2nd appellant/A2 died on 30/5/2017. Accordingly, Criminal Appeal was dismissed as abated in respect of 2nd appellant/A2 by this Court on 2/9/2024.

(3.) Heard, Sri A.Prabhakar, learned counsel for the appellant and learned Assistant Public Prosecutor for the State.