Sharif Ahmad vs State Of U.P.
2021 Latest Caselaw 9819 ALL

Citation : 2021 Latest Caselaw 9819 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Sharif Ahmad vs State Of U.P. on 6 August, 2021

Bench: Anil Kumar Ojha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 

 
Case :- CRIMINAL APPEAL No. - 243 of 1987
 

 
Appellant :- Sharif Ahmad
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.K. Singhal,Awes Iqbal,Tapan Ghosh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Anil Kumar Ojha,J.

Case called in the revised list.

None responds the call on behalf of sole appellant Sharif Ahmad @ Gama.

Heard learned A.G.A. for the State and perused the record.

Office has submitted report dated 24.07.2021 stating therein that sole appellant Sharif Ahmad @ Gama has died on 24.07.2021.

Perusal of the impugned judgment reveals that fine has not been imposed against the sole appellant.

As the sole appellant Sharif Ahmad @ Gama has died, hence, this appeal is dismissed as abated.

Order Date :- 6.8.2021

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