Tilak Ram vs State Of U.P.
2021 Latest Caselaw 9825 ALL

Citation : 2021 Latest Caselaw 9825 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Tilak Ram 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. - 371 of 2001
 
Appellant :- Tilak Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Umesh Shanker
 
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 15.1.2001 passed by VIIIth Additional Sessions Judge, Pilibhit in Sessions Trial No. 412/1996, under Section 307, 324 and 458 IPC, Police Station - Deorian Kalan, District - Pilibhit.

Chief Judicial Magistrate, Pilibhit vide Letter dated 9.4.2021 has informed that sole accused / appellant -Tilak Ram has died.

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

The criminal appeal is dismissed as abated.

Order Date :- 6.8.2021

Arif

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