Telangana High Court
Syed Ghulam Hussain , Hussain, ... vs S.H.O., P.S. Malkajigiri, Hyd on 19 June, 2025
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8THE HON'BLE SRI JUSTICE E.V. VENUGOPAL
CRIMINAL APPEAL No.844 OF 2014
JUDGMENT:
This Criminal Appeal is filed by the appellant/accused seeking to set aside the judgment dated 30.07.2014 in S.C.No.802 of 2013 on the file of the learned Metropolitan Sessions Judge, Cyberabad, at L.B.Nagar.
2. Heard Mr.K.Venu Madhav, learned counsel for the appellant and Mr.E.Ganesh, learned Assistant Public Prosecutor appearing for respondent.
3. Learned counsel for the appellant submits that the appellant died and hence, seeks to dismiss this Criminal Appeal as abated.
4. Learned Assistant Public Prosecutor takes no objection to the same.
5. Recording the submissions of both the learned counsel, this Criminal Appeal is closed as abated.
Miscellaneous Petitions, pending if any, shall stand closed.
_____________________ E.V. VENUGOPAL, J Date: 19.06.2025 ESP