Arvind Kumar vs State Of U.P.
2021 Latest Caselaw 10797 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL APPEAL No. - 3270 of 2002
 

 
Appellant :- Arvind Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- K.B. Dixit
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mohd. Aslam,J.

Learned counsel for the appellant is present. Shri Sunil Kumar Katiyar, learned A.G.A. is present for the State.

This Criminal Appeal has been filed against the judgment and order dated 17.07.2002 passed by Shri Arun Kumar Tripathi, learned Additional Sessions Judge, Fast Track Court, Firozabad in Sessions Trial No.289 of 1997 (State v. Arvind Kumar) under Section 307 IPC and the appellant was convicted under Section 324 IPC and directed him to furnish two sureties in a like amount of Rs.5,000/- before Probation Officer to keep peace for one year.

Office report dated 05.08.2021 indicates that vide report dated 06.04.2021 of Chief Judicial Magistrate-Firozabad, the sole appellant Arvind Kumar had died.

I have gone through the report of learned Chief Judicial Magistate-Firozabad dated 06.04.2021 which is according to the Circular Letter No.15/2005: VIIIb-119: Dated April 19, 2005 and Circular Letter No.04/Admin. G-ii dated: Allahabad 18.1.2017.

From the above record, it is proved that the sole-appellant Arvind Kumar had died, therefore, the appeal is abated.

The appeal is dismissed as abated.

Order Date :- 24.8.2021

Jyotsana