Ram Nain Yadav vs State Of U.P.
2021 Latest Caselaw 7827 ALL

Citation : 2021 Latest Caselaw 7827 ALL
Judgement Date : 12 July, 2021

Allahabad High Court

Ram Nain Yadav vs State Of U.P. on 12 July, 2021

Bench: Deepak Verma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL APPEAL No. - 2576 of 1988
 

 
Appellant :- Ram Nain Yadav
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Siddharth Shukla
 

 
Hon'ble Deepak Verma,J.

None responds on behalf of the appellant to the video link. Learned A.G.A. on behalf of the State is present through video conference.

As per report of the Chief Judicial Magistrate, Gorakhpur dated 03.02.2021, the appellant, namely, Ram Nain Yadav, has died five months before. The report of the C.J.M. is attached with record. The verified death report is hereby accepted.

Learned AGA has no objection, if the appeal is dismissed as abated.

In view of the report of Chief Judicial Magistrate, Gorakhpur dated 03.02.2021, the appeal is hereby abated.

Accordingly, the appeal is dismissed as abated.

The lower court record be sent back. Certify the judgment to the court below, immediately.

Order Date :- 12.7.2021

Meenu