Abdul Wahid vs State
2021 Latest Caselaw 9658 ALL

Citation : 2021 Latest Caselaw 9658 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Abdul Wahid vs State on 5 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 2015 of 1988
 

 
Appellant :- Abdul Wahid
 
Respondent :- State
 
Counsel for Appellant :- V.K.Singh
 
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 07.09.1988, passed by the Additional Session Judge VII, Bareilly in S.T. No. 380 of 1987 under Sections 307 and 452 I.P.C., Police Station- Deoraniya, District- Bareilly.

Chief Judicial Magistrate, Bareilly vide Letter No.840/18 dated 29.09.2018 has informed that accused-appellant- Abdul Wahid has died. Copy of the death certificate is attached.

As such, the sole appellant-Abdul Wahid has died, hence the appeal stands abated.

The criminal appeal is dismissed as abated.

Order Date :- 5.8.2021

Krishna*