Gokal vs State
2021 Latest Caselaw 7042 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2410 of 1989
 

 
Appellant :- Gokal
 
Respondent :- State
 
Counsel for Appellant :- S.A. Gilani
 
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 21.12.1989 passed by II-Additional Sessions Judge, Muzaffarnagar, in Session Trial No.63 of 1987 State Vs. Gokal and others, under Sections 302/34 I.P.C., Police Station Bhopa, District Muzaffarnagar, whereby the appellants have been sentenced to undergo imprisonment for life under Section 302/34 I.P.C.

In compliance of the order dated 26.02.2018 passed by coordinate Bench of this Court, Chief Judicial Magistrate, Muzaffarnagar has reported vide letter dated 24.07.2018 that the appellants Gokal, Bhopal and Pannu have died ten years ago.

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

The present appeal is, accordingly, dismissed.

Order Date :- 5.7.2021

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