Babu Ram vs State Of U.P.
2021 Latest Caselaw 7828 ALL

Citation : 2021 Latest Caselaw 7828 ALL
Judgement Date : 12 July, 2021

Allahabad High Court

Babu Ram 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. - 36 of 2001
 

 
Appellant :- Babu Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.K. Dixit
 
Counsel for Respondent :- A.G.A.
 

 
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, Auraiya dated 26.03.2021, the appellant, namely, Babu Ram, had died eighteen years ago. 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, Auraiya dated 26.03.2021, 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