Rais vs State Of U.P.
2021 Latest Caselaw 9818 ALL

Citation : 2021 Latest Caselaw 9818 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Rais vs State Of U.P. on 6 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 706 of 1990
 
Appellant :- Rais
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajendra Sharma
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

None has appeared on behalf of the appellant.

This criminal appeal has been filed against the judgment and order of conviction dated 24.2.1990 passed by IVth Additional District Judge, Moradabad in Sessions Trial No.556/85, under Section 392/398 IPC and Section 25 Arms Act.

Chief Judicial Magistrate, Budaun vide Letter No. 735 of 2021 dated 14.4.2021 has informed that sole accused / appellant - Rais has died.

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

The criminal appeal is dismissed as abated.

Order Date :- 6.8.2021

Arif

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