Punjab-Haryana High Court
Som Dutt vs State Of Haryana on 28 September, 2015
Bench: T.P.S. Mann, Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Appeal D-902-DB of 2007
Date of Decision : September 28, 2015
Som Dutt
.....Appellant
VERSUS
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S. MANN
HON'BLE MR. JUSTICE HARI PAL VERMA
Present : Mr. Jasreet Singh, Advocate for
Ms. Tanu Bedi, Advocate
for the applicant/appellant.
Mr. Praveen Bhadu, Asstt. A.G. Haryana.
T.P.S. MANN, J. (Oral)
The appellant had filed the present appeal for challenging the judgment and order dated 21.9.2007 passed by learned Sessions Judge, Rewari whereby he was convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000/- which already stands paid as is reflected in para 3 of the order of sentence passed by the trial Court.
Learned State counsel has produced the report dated 28.9.2015 prepared by HC Kulbir Singh of Police Station Bawal, District Rewari wherein it stands mentioned that the appellant AJAY KUMAR 2015.09.29 13:48 I attest to the accuracy and authenticity of this document Chandigarh Crl. Appeal D-902-DB of 2007 -2- died in a road accident on 6.7.2014. Alongwith his report, the Head Constable has appended the death certificate, certified copy of FIR No. 147 dated 7.7.2014 under Sections 283 and 304-A IPC registered at Police Station Bawal as well as of the post-mortem report.
Learned counsel for the appellant submits that with the death of the appellant, the appeal stands abated.
Disposed of as such.
( T.P.S. MANN )
JUDGE
September 28, 2015 ( HARI PAL VERMA )
ajay-1 JUDGE
AJAY KUMAR
2015.09.29 13:48
I attest to the accuracy and
authenticity of this document
Chandigarh