Bhagwati Prasad vs State
2021 Latest Caselaw 7059 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2350 of 1986
 

 
Appellant :- Bhagwati Prasad
 
Respondent :- State
 
Counsel for Appellant :- A.D. Giri
 
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 01.09.1986, passed by Special Judge (Anti Dacoity)/A.S.J. Jalaun at Orai in S.T. No. 60/85 (State vs. Bhagwati Prasad), under Section- 302 I.P.C., Police Station- Ait, District- Jalaun, whereby the appellant has been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Jalaun at Orai, dated 11.06.2021, it transpires that sole appellant- Bhagwati Prasad had died 19 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

S Rawat