Ashok Kumar Gupta vs State
2021 Latest Caselaw 9657 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 705 of 1990
 

 
Appellant :- Ashok Kumar Gupta
 
Respondent :- State
 
Counsel for Appellant :- R.K.Porwal
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

None present for the appellant.

Heard learned A.G.A. and also perused the record.

This criminal appeal has been filed against the judgment and order of conviction dated 14.03.1990, passed by Special Judge (E.C. Act)/ Additional Session Judge, Etawah in Special Case No.08 of 1988 under Section 7 of Essential Commodities Act read with Section 3, Clauses 3 and 4 of U.P. Coal Control Order, 1977, Police Station- Jaswantnagar, District- Etawah

Chief Judicial Magistrate, Etawah vide Letter No.838 of 2021 dated 02.08.2021 has informed that sole accused-appellant-Ashok Kumar Gupta has died.

As such, the sole appellant- Ashok Kumar Gupta has died, hence the appeal stands abated.

The criminal appeal is dismissed as abated.

Order Date :- 5.8.2021

Krishna*