Mahesh vs State Of U.P.
2021 Latest Caselaw 9549 ALL

Citation : 2021 Latest Caselaw 9549 ALL
Judgement Date : 4 August, 2021

Allahabad High Court

Mahesh 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. - 3111 of 2003
 

 
Appellant :- Mahesh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Shyam Sunder Mishra
 
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 03.06.2003 passed by the Additional Sessions Judge/ Fast Track Court, Agra in S.T. No.566 of 2002 under Section 354, 307, 506/2 IPC Police Station Bah, District Agra.

From perusal of the report of Chief Judicial Magistrate, Agra dated 09.12.2019, it transpires that the sole appellant- Mahesh 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