Rampal Singh vs State Of U.P
2021 Latest Caselaw 7043 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1200 of 1989
 

 
Appellant :- Rampal Singh
 
Respondent :- State Of U.P
 
Counsel for Appellant :- Govind Saran Hajela
 
Counsel for Respondent :- AGA,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 17.05.1989 passed by XIII-Additional Sessions Judge, Moradabad, in Session Trial No.436 of 1988 State Vs. Rampal Singh, under Section 302 I.P.C., Police Station Thakurdwara, District Moradabad whereby the appellant has been sentenced to undergo imprisonment for life under Section 302 I.P.C.

In compliance of the order dated 28.02.2018 passed by coordinate Bench of this Court, I/c Chief Judicial Magistrate, Moradabad has reported vide letter dated 04.06.2018 that the sole appellant Rampal Singh has died on 24.04.2009.

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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