Ram Pal Lodhi vs State Of U.P.
2021 Latest Caselaw 9823 ALL

Citation : 2021 Latest Caselaw 9823 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Ram Pal Lodhi 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. - 78 of 2001
 
Appellant :- Ram Pal Lodhi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.K. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Sri Arun Kumar Singh, learned counsel for the appellant is present.

This criminal appeal has been filed against the judgment and order dated 23.12.2000 passed by Special Judge, (S.C. & S.T. Act), Hamirpur in Special Case No. 352 of 1996, under Sections 387, 323, 504 & 506 IPC and Section 3(1)(x) S.C. & S.T. Act, Police Station - Kulpahar, District - Mahoba.

Chief Judicial Magistrate, Mahoba vide Letter dated 18.4.2019 has informed that sole accused / appellant - Ram Pal Lodhi has died.

As such, the sole appellant- Ram Pal Lodhi has died, hence the appeal stands abated.

The criminal appeal is dismissed as abated.

Order Date :- 6.8.2021

Arif