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  

passed away on 25th 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.