Lalloo vs State Of U.P.
2021 Latest Caselaw 7143 ALL

Citation : 2021 Latest Caselaw 7143 ALL
Judgement Date : 6 July, 2021

Allahabad High Court

Lalloo vs State Of U.P. on 6 July, 2021

Bench: Arvind Kumar Mishra-I, Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2602 of 1988
 

 
Appellant :- Lalloo
 
Respondent :- State of U.P.
 
Counsel for Appellant :- H.K. Sharma
 
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 5.11.1988 passed by Additional Sessions Judge/Special Judge, Azamgarh in Sessions Trial No. 110 of 1986 under Section- 302/34 I.P.C., Police Station- Mau, District- Azamgarh whereby the appellant has been sentenced to undergo imprisonment for life.

From perusal of the reports of Chief Judicial Magistrate, Azamgarh dated 30.03.2018 it transpires that sole appellant- Lalloo 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 :- 6.7.2021

Tamang