Vinod Kumar vs State
2021 Latest Caselaw 9447 ALL

Citation : 2021 Latest Caselaw 9447 ALL
Judgement Date : 3 August, 2021

Allahabad High Court

Vinod Kumar vs State on 3 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1688 of 1993
 
Appellant :- Vinod Kumar
 
Respondent :- State
 
Counsel for Appellant :- R.B. Sharma
 
Counsel for Respondent :- A.G.A
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Heard learned counsel for the appellant and learned A.G.A. for the State.

This criminal appeal has been filed against the judgment and order of conviction dated 21.09.1993, passed by Special Judge @ Additional Session Judge, Bulandshahar in S.T. No. 641 of 1987, under Section 304-B and 498A IPC, Police Station- Salempur, District- Bulandshahar.

Chief Judicial Magistrate, Bulandshahar vide Letter dated 21.6.2021 has informed that the accused/appellant- Vinod Kumar has died. Copy of the death certificate is attached.

As the sole appellant- Vinod Kumar has died, hence the appeal stands abated.

The criminal appeal is dismissed as abated.

Order Date :- 3.8.2021

Arif