- (1.) IT is an appeal filed by the convict -appellant and during pending proceedings, it has come on record that the appellant died on 06.09.2012. Matter has come up on the application filed by the legal representatives of deceased convict -appellant for taking them on record and the reason appears to be that deceased convict -appellant was in employment and because of conviction, he was placed under suspension and finally must have been removed from service.
(2.) THE grievance of the applicants is that if they are allowed to pursue the appeal and any favourable order, if passed by this Court in change of circumstances, dependent could be considered for seeking compassionate appointment.
(3.) WHAT is being contended before us is nothing but hope against hope and without any foundation. Once the convict -appellant died during pendency of the proceedings, in our considered view, the appeal stands abated and may be consigned to record.;