Chattisgarh High Court
State Of C.G vs Lallan Singh 13 Crmp/262/2018 Ashu @ ... on 26 March, 2018
Bench: Pritinker Diwaker, Sanjay Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Acquittal Appeal No.330 of 2010
State Of C.G. Through SHO, Raigarh
---- Appellant
Versus
Lallan Singh, aged aboaut 62 years, S/o Bhopal Singh R/o Netnagar, PS
Pusor, Raigarh (CG)
---- Respondent
For Appellant/State: Shri Anil Pillai, Deputy Advocate General. For Respondent: Shri Awadh Tripathi, Advocate.
Hon'ble Shri Justice Pritinker Diwaker Hon'ble Shri Justice Sanjay Agrawal Judgment on Board Per Pritinker Diwaker, Judge 26/03/2018
1. On the previous date, Shri Tripathi had pointed out that the sole Respondent has expired and also produced the death certificate to this effect. The same is taken on record.
2. In view of the above, learned State Counsel submits that nothing survives in this Appeal for adjudication.
3. Accordingly, the instant Appeal is dismissed as having been abated.
Sd/- Sd/-
(Pritinker Diwaker) (Sanjay Agrawal)
JUDGE JUDGE
Priya