BATCH @ GURAMKONDA GARIKA PRASAD vs. STATE OF A.P.

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 954 OF 2007 BATCHA @ GURAMKONDA GARIKA PRASAD & ANR. ..... APPELLANT VERSUS STATE OF A.P. ..... RESPONDENT O R D E R We have heard the learned counsel for the parties. We are told by the learned counsel for the appellants that appellant No. 2 Gurramkonda Hari has th passed away on 25 November, 2008. The appeal qua appellant No. 2 is, accordingly, dismissed as having abated. We see that the prosecution story is based on two dying declarations given by the deceased, one recorded by a Sub Inspector and the other by a Magistrate and that both the dying declarations had been recorded after the doctor had certified that the injured was in a fit condition to make her statement. In the light of this fact, no other evidence was necessary to maintain the conviction of the appellant. We, accordingly, dismiss the appeal. ..................J [HARJIT SINGH BEDI] ..................J [GYAN SUDHA MISRA] NEW DELHI AUGUST 10, 2011.