Jamme @ Jamindar vs State Of U.P.
2021 Latest Caselaw 7971 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 2393 of 2002
 

 
Appellant :- Jamme @ Jamindar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.P. Tewari,S.S. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Heard Sri Pradeep Pal, Advocate holding brief of Sri A.P. Tewari, learned counsel for the appellant and learned A.G.A. and also perused the record.

This criminal appeal has been filed against the judgment and order dated 06.06.2002 passed by the Additional Sessions Judge, Maharajganj in S.T. No.76 of 1995 (State vs. Mustakim and others) convicting the applicant under Section 201 IPC and sentencing him to undergo rigorous imprisonment for five years and imposing a fine of Rs. 10,000/- and in default of payment of fine, additional six months simple imprisonment has been imposed upon him.

From perusal of the report of Chief Judicial Magistrate, Maharajganj dated 03.04.2021, it transpires that the sole appellant- Jamme alias Jamindar, has died.

In view of the above stated fact that the sole accused appellant has since expired during the course of the pendency of this appeal, this criminal appeal stands abated.

Consequently, this criminal appeal is dismissed as abated on account the death of the accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 14.7.2021

C. MANI