Ram Swarup vs State Of U.P.
2021 Latest Caselaw 10043 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3145 of 2003
 

 
Appellant :- Ram Swarup
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vinay Saran
 
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 23.06.2003 passed by the Additional Sessions Judge, Fast Track Court No.2, Pilibhit in S.T. No. 646 of 2002, under Section34, 332, 504, 506 IPC, Police Station- Paurashpur, District Pilibhit.

Chief Judicial Magistrate, Pilibhit after conducting the enquiry and submitted death report dated Ram Swarup, it transpires that the sole appellant- Ram Swaroop, 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