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Judgment
11 paragraphs · 190 wordsThe learned counsel for the revision petitioner submitted that the revision petitioner is no more.
The learned Senior Public Prosecutor, on instructions, submits that the revision petitioner passed away on 13.07.2013.
Composite sentence of imprisonment and fine was awarded by the trial court as well as the appellate court. Consequent to the death of the revision
petitioner/accused, the sentence of imprisonment stands abated. However, the sentence of fine does not abate.
The learned Senior Public Prosecutor submits that it is practically not possible to trace out the legal heirs of the deceased revision petitioner/accused
at this point of time. Hence, it is submitted that the revision petition may be closed without prejudice to the rights of the legal heirs of the revision
petitioner, if deemed necessary.
In the result, the revision petition stands closed without prejudice to the rights of the legal heirs of the revision petitioner/accused to reopen the revision
petition, if deemed necessary.
Registry is directed to send back the records to the trial court to execute the sentence of fine as against the legal heirs of the revision
petitioner/accused in accordance with law.