Shyam Lal vs State Of U.P.
2021 Latest Caselaw 9532 ALL

Citation : 2021 Latest Caselaw 9532 ALL
Judgement Date : 4 August, 2021

Allahabad High Court

Shyam Lal vs State Of U.P. on 4 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 4034 of 2003
 

 
Appellant :- Shyam Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vimlesh Kumar
 
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 31.07.2003 passed by the learned Sessions Judge, Chitrakoot in S.T. No.270 of 2000 under Section 307 IPC Police Station Bahil Purwa, District Chitrakoot.

From perusal of the report of Chief Judicial Magistrate, Chitrakoot, dated 13.07.2021, it transpires that the sole appellant- Shyam Lal 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 :- 4.8.2021

C. MANI