Smt. Gulabo Devi vs State Of U.P.
2021 Latest Caselaw 9320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 5195 of 2002
 

 
Appellant :- Smt. Gulabo Devi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Raj Kumar Khanna
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Sri Ajay Kumar Singh, learned counsel holding brief of Sri Raj Kumar Khanna, learned counsel for the appellant and learned A.G.A. are present.

This criminal appeal has been filed against the judgment and order of conviction dated 27.11.2002, passed by the VI Additional Session Judge, Moradabad in S.T. No. 645 of 2001, under Section 304-B, 498A and Sections 3/4 of Dowry Prohibition Act I.P.C., Police Station- Baniyather, District- Moradabad.

Chief Judicial Magistrate, Sambhal vide Letter dated 13.04.2021 has informed that the accused-appellant- Smt. Gulabo Devi has died on 08.01.2019. Copy of the death certificate is attached.

As the sole appellant- Smt. Gulabo Devi has died, hence the appeal stands abated.

The criminal appeal is dismissed as abated.

Order Date :- 2.8.2021

Krishna*