Section 394(2) in The Code of Criminal Procedure, 1973
(2)Every other appeal under this Chapter (except an appeal from a sentence of fine) shall finally abate on the death of the appellant :Provided that where the appeal is against a conviction and sentence of death or of imprisonment, and the appellant dies during the pendency of the appeal, any of his near relatives may, within thirty days of the death of the appellant, apply to the Appellate Court for leave to continue the appeal; and if leave is granted, the appeal shall not abate.Explanation. - In this section, "near relative" means a parent, spouse, lineal descendant, brother or sister.
