Mohibullah Alias Lakkan And ... vs State
2021 Latest Caselaw 7131 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1786 of 1989
 

 
Appellant :- Mohibullah Alias Lakkan And Another
 
Respondent :- State
 
Counsel for Appellant :- Satya Prakash
 
Counsel for Respondent :- 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 30.7.1987 passed by Sessions Judge, Rae Bareli in Sessions Trial No.69 of 1986 under Section- 302/34 I.P.C., Police Station- Kotwali, District- Rae Bareli whereby the appellants have been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Rae Bareli dated 19.3.2021 it transpires that appellants Mohibullah @ Lakkan and Niaz alias Nijjoo have died in year 2013 and 2016, respectively.

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