LAWS(JHAR)-2022-11-76

AJAY SHARMA Vs. STATE OF JHARKHAND

Decided On November 04, 2022
AJAY SHARMA Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of conviction and order of sentence dtd. 14/3/2007 passed by the learned Additional Sessions Judge, F.T.C. Vth Dhanbad in Sessions Trial Case No. 432 of 2003 in connection with Putki P.S. Case No. 101/2001, G.R. No. 2351/2001 Dhanbad at Jharkhand whereby and where under the appellants have been convicted for the offence punishable u/s 324/34 of the Indian Penal Code, 1860 (hereinafter referred to as the IPC) and has been sentenced to undergo rigorous imprisonment (hereinafter referred to as the R.I.) for 2 years.

(2.) It appears from the record that a report called for from the court concerned has been received by this Court with respect to the existence and whereabouts of the appellants which is available on record at Flag-X. From the perusal of the said report received from the court of District and Addl. Sessions Judge-IXth in Charge- A.D.J. F.T.C.-VII, Dhanbad that one of the appellants namely Sitaram Ghatwar @ Sita Ram Shatwar has died on 23/6/2021, and the death certificate has been given by the Mukhiya, of Aralgadiya Panchayat namely Nitu Singh certifying that the appellant Sitaram Ghatwar @ Sita Ram Shatwar has died on 23/6/2021.

(3.) In this view of the matter, it is submitted by learned counsel appearing on behalf of the appellants that since no close relative has come forward to continue with this appeal on behalf of the deceased appellant Sita Ram Ghatwar @ Sita Ram Shatwar, let this appeal be abated with respect to the appellant no. 3 Sita Ram Ghatwar @ Sita Ram Shatwar.