Supreme Court - Daily Orders
Xavier D'Souza vs Oscar D'Souza on 4 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).310 OF 2013
XAVIER D'SOUZA ... APPELLANT(S)
VERSUS
OSCAR D'SOUZA & ANR …. RESPONDENT(S)
O R D E R
Heard learned counsel for the respondent no.1-accused. He submits that the since the accused has died, the appeal abates qua him and respondent no. 2-State has no role in the proceedings.
In view of the above, the appeal is dismissed as abated.
Pending application(s), if any, stand(s) disposed of.
................J.
(V. GOPALA GOWDA)
Signature Not Verified ..................J.
Digitally signed by
VINOD KUMAR
Date: 2016.07.06
(ADARSH KUMAR GOEL)
15:48:56 IST
Reason: NEW DELHI,
JULY 04, 2016
ITEM NO.10 COURT NO.8 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 310/2013
XAVIER D'SOUZA Appellant(s)
VERSUS
OSCAR D'SOUZA & ANR. Respondent(s)
(with office report for direction) Date : 04/07/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Ninad Laud, Adv.
Mr. Jayant Mohan, Adv.
Mr. A. Venayagam Balan,Adv.
For Respondent(s) Mr. Devadatt Kamat, Adv.
Mr. Rauf Rahim,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the respondent no.1-accused. He submits that the since the accused has died, the appeal abates qua him and respondent no. 2-State has no role in the proceedings.
In view of the above, the appeal is dismissed as abated.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)