Ram Kishore And Others vs State Of U.P.
2021 Latest Caselaw 7129 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1945 of 1989
 

 
Appellant :- Ram Kishore And Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ramjee Saxena
 
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 23.9.1989 passed by IX Additional Sessions Judge, Bareilly in Sessions Trial No.545 of 1987, under Section- 302/34 I.P.C., Police Station- Nawabganj, District- Bareilly, whereby the appellants have been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Bareilly dated 19.7.2018 it transpires that appellants Ram Kishore and Hardayal have died five and six years ago and Chattarpal had died six months ago.

In view of above, this appeal is liable to be dismissed as abated.

The present appeal is, accordingly, dismissed.

Order Date :- 6.7.2021

Tamang