Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 276 OF 2003
VIJAYAMONI ..... APPELLANT
VERSUS
JAYARAJAN & ANR. ..... RESPONDENT
O R D E R
The learned counsel for the appellant states that
after the filing of the appeal in the year 2003, the
appellant has expired. This appeal is, accordingly,
dismissed as having abated.
........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
AUGUST 17, 2010.