Sanjai vs State Of U.P.
2021 Latest Caselaw 9554 ALL

Citation : 2021 Latest Caselaw 9554 ALL
Judgement Date : 4 August, 2021

Allahabad High Court

Sanjai 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. - 1364 of 2003
 

 
Appellant :- Sanjai
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mansab Ali,S.L. 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 15.03.2002 passed by the learned Sessions Judge, court no.1, Muzaffarnagar in S.T. No.470 of 2001 under Section 307 IPC, Police Station Khatauli, District- Muzaffarnagar.

From perusal of the report of Chief Judicial Magistrate, Muzaffarnagar, dated 28.06.2021, it transpires that the sole appellant- Sanjay has died on 27.04.2020.

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