Rodha vs State
2021 Latest Caselaw 7041 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 789 of 1989
 

 
Appellant :- Rodha
 
Respondent :- State
 
Counsel for Appellant :- G C Saxena,G.C. Saxena
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Hon'ble Syed Aftab Husain Rizvi,J.

Heard.

Perused the material brought on record.

By way of instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 31.3.1989, passed by IInd Additional Sessions Judge, Saharanpur in Sessions Trial No.122 of 1985 (State vs. Rodha and 2 others), under Section- 302 I.P.C., Police Station- Bhagwanpur, District- Saharanpur, whereby the appellant has been sentenced to undergo imprisonment for life.

From perusal of the report of Chief Judicial Magistrate, Saharanpur, dated 19.04.2019, it transpires that sole appellant- Rodha had died.

In view of above, this appeal is liable to be dismissed as abated.

The present appeal is, accordingly, dismissed.

Order Date :- 5.7.2021

S Rawat