Ratan Pal vs State Of U.P.
2021 Latest Caselaw 7140 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1292 of 1989
 

 
Appellant :- Ratan Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- H.C. Saxena
 
Counsel for Respondent :- 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 19.5.1989 passed by IIIrd Additional Sessions Judge,Muzaffarnagar in Sessions Trial No.7 of 1986 under Section- 302/34 I.P.C., Police Station- Phugana, District- Muzaffarnagar whereby the appellant has been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Muzaffarnagar dated 01.03.2019 it transpires that sole appellant- Ratan Pal had died 08 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