- (1.) In the present case, the appellant was convicted and sentenced by the trial Court for offence under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as the "Act") and ordered to suffer imprisonment for 10 years rigorous imprisonment and to pay a fine of Rs. 1,00,000/- and in default to further undergo RI for a period of two years, qua commission of offence punishable under Section 15(C) of N.D.P.S. Act.
(2.) On 14.9.2012, this Court passed the following order:- "Learned counsel for the appellant states that the appellant has expired. The Station House Officer, Police Station Samana is directed either to submit his report as to whether Kishan Singh son of Mukhtiar Singh son of Bachan Singh, Labourer, resident of village Mehmoodpur, Tehsil Guhla, District Kaithal has expired or not, or otherwise appear in person. Adjourned to 4.10.2012"
(3.) In compliance of the aforesaid order, learned State counsel has placed on record affidavit dated 13.10.2012 of Guriqbal Singh, Inspector, SHO Police Station City Samana in which he has stated that appellant-Kishan Singh has expired on 26.12.2009.;