Triloki Singh vs State
2021 Latest Caselaw 7060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2782 of 1988
 

 
Appellant :- Triloki Singh
 
Respondent :- State
 
Counsel for Appellant :- O.P. Mishra
 
Counsel for Respondent :- D..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 30.11.1988, passed by Special Judge Deoria in Session Trial No. 267 of 1987 (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 report of Chief Judicial Magistrate, Kushinagar, dated 30.3.2018, it transpires that sole appellant- Triloki Singh 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