Leela Dhar vs State Of U.P.
2021 Latest Caselaw 7063 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1029 of 1990
 

 
Appellant :- Leela Dhar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- I.M. Khan
 
Counsel for Respondent :- D.G.A.,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 25.04.1990, passed by Special/Additional Sessions Judge, Bulandshahr in Session Trial No.141 of 1989 (State Vs. Leela Dhar), under Section 302 I.P.C., Police Station - Kakore, District - Bulandshahar, whereby the appellant has been sentenced to undergo imprisonment for life coupled with fine Rs.5,000/-, in default of payment of fine, he will have to undergo additional two years rigorous imprisonment.

From perusal of the report of Chief Judicial Magistrate, Bulandshahr, dated 31.8.2018, which is on the record of this case, it transpires that sole appellant - Leela Dhar had died 20 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