Basir vs State Of U.P.
2021 Latest Caselaw 9822 ALL

Citation : 2021 Latest Caselaw 9822 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Basir 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. - 632 of 1996
 
Appellant :- Basir
 
Respondent :- State of U.P.
 
Counsel for Appellant :- N.I.Jafri
 
Counsel for Respondent :- Govt. Advocate
 

 
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 dated 22.3.1996 passed by Additional Sessions Judge, Rampur in Sessions Trial No. 95/1990, under Section 324 IPC, Police Station - Milak, District - Rampur

Chief Judicial Magistrate, Rampur vide Letter No. 337 of 2021 dated 6.4.2021 has informed that sole accused / appellant - Basir has died.

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

The criminal appeal is dismissed as abated.

Order Date :- 6.8.2021

Arif

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