Bhartoo vs State Of U.P.
2021 Latest Caselaw 7135 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 482 of 1997
 

 
Appellant :- Bhartoo
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ravindra Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
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 28.2.1997 passed by III Additional Sessions Judge, Mainpuri, in Sessions Trial No. 328 of 1995 under Section- 326 I.P.C., Police Station- Kuraoli, District- Mainpuri whereby the appellant has been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Mainpuri dated 24.3.2021, it transpires that sole appellant- Bhartoo had died 13 years 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