Bhanu Pratap vs State Of U.P.
2021 Latest Caselaw 10042 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3241 of 2003
 

 
Appellant :- Bhanu Pratap
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rama Nand Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Heard learned A.G.A. and also perused the record.

This criminal appeal has been filed against the judgment and order dated 03.07.2003 passed by the Special Judge, S.C./ S.T. Act, Jhansi in S.T. No.74 of 1999 under Section 147, 148, 323, 149, 504, 506 IPC and Section 3 (1) (10) SC/ ST Act, Police Station Poonch, District Jhansi.

Chief Judicial Magistrate, Jhansi after conducting the enquiry and submitted death report dated 22.06.2021, it transpires that the sole appellant- Bhanu Pratap has died.

In view of the above stated fact that the sole accused appellant has since expired during the course of the pendency of this appeal, this criminal appeal stands abated.

Consequently, this criminal appeal is dismissed as abated.

Order Date :- 10.8.2021

C. MANI