Suleman vs State
2021 Latest Caselaw 7061 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 592 of 1989
 

 
Appellant :- Suleman
 
Respondent :- State
 
Counsel for Appellant :- S. Dhulia,R.K. Srivastava
 
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 criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 16.5.1988, passed by Sessions Judge, Ghaziabad in Sessions Trial No. 109 of 1985, Police Station - Pilkhuwa, District - Ghaziabad, whereby the appellant has been sentenced to undergo imprisonment for life under Section - 302/34 I.P.C., two years rigorous imprisonment under Section - 366 I.P.C, seven years rigorous imprisonment under Section- 376 I.P.C. and one year rigorous imprisonment under Section - 201 I.P.C. All the sentences have been ordered to run concurrently.

From the perusal of the report of Chief Judicial Magistrate, Hapur, dated 01.11.2018, which is on the record of this case, it transpires that sole appellant - Suleman had died many 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