Raju vs State of Punjab

This is a criminal appeal that has been filed against the judgment and order dated 21.11.2009 and 23.11.2009 passed by the Additional Sessions Judge,

Jalandhar, whereby appellant herein i.e. Raju has been convicted and sentenced to undergo rigorous imprisonment substantively for a period ten years

respectively under Section 376 of Indian Penal Code in case FIR No.152 dated 20.10.2007, registered under Sections 365, 366-A, 368, 372, 373, 376,

120-B of Indian Penal Code at Police Station Lohian, District Jalandhar.

Learned counsel appearing on behalf of the respondent-State, on instructions from the Investigating Officer, submits that during the pendency of the

instant appeal, the appellant has since expired.

Learned counsel appearing on behalf of the appellant states that he has no instructions in the matter.

In view of the above statement made by the State counsel, the appeal in hand is disposed of, as having been abated. However, leaving it open to the

legal heirs to agitate the matter should they be so inclined.