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Judgment
4 paragraphs · 89 words
The learned counsel for the Appellant submits that the Appellant/Complainant is no more and sought to dismiss the appeal as abated.
2.
The material on record reveals that the Trial Court acquitted the Accused under Sections 427, 447, 506 & 307 r/w 34 of IPC. Aggrieved by the Judgment, the Complainant filed the Appeal.
3.
Recording the submission of the learned counsel for the Appellant that the Appellant is no more, the appeal is dismissed as abated.
As a sequel, all pending miscellaneous applications, if any, shall stand closed.