Asgar Ansari vs State Of U.P.
2021 Latest Caselaw 9551 ALL

Citation : 2021 Latest Caselaw 9551 ALL
Judgement Date : 4 August, 2021

Allahabad High Court

Asgar Ansari 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. - 2442 of 2003
 

 
Appellant :- Asgar Ansari
 
Respondent :- State of U.P.
 
Counsel for Appellant :- K.K. Yadav
 
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 24.05.2003 passed by the Additional Sessions Judge, Fast Track Court No.5, Ghazipur in S.T. No.153 of 2003 under Section 307, 504, 506 IPC Police Station Karanda, District- Ghazipur.

From perusal of the report of Chief Judicial Magistrate, Ghazipur dated 13.07.2021, it transpires that the sole appellant- Asgar Ansari, has died on 03.11.2019.

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