Kamlesh vs State
2021 Latest Caselaw 10306 ALL

Citation : 2021 Latest Caselaw 10306 ALL
Judgement Date : 13 August, 2021

Allahabad High Court

Kamlesh vs State on 13 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1251 of 1990
 
Appellant :- Kamlesh
 
Respondent :- State
 
Counsel for Appellant :- V.M. Zaidi
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

None has appeared on behalf of the appellant even in the revised list.

This criminal appeal has been filed against the judgment and order dated 15.6.1990 passed by Vth Additional District & Sessions Judge, Bijnor in Sessions Trial No. 355 of 1988, under Section 307 IPC, Police Station - Kotwali Sahar, District - Bijnor.

The Chief Judicial Magistrate, Bijnor vide letter dated 20.3.2021 has informed that the appellant - Kamlesh has died.

The death confirmation report has also been sent. Hence, this appeal stands abated against the sole appellant - Kamlesh.

Consequently, the appeal is dismissed as abated.

Order Date :- 13.8.2021

Arif

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