Altaf Alias Monu vs State Of U.P.
2021 Latest Caselaw 7972 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3426 of 2001
 

 
Appellant :- Altaf Alias Monu
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Bijai Prakash Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Heard learned A.G.A. and also perused the record.

This criminal appeal has been filed against the judgment and order dated 12.10.2001 passed by Additional Sessions Judge (Fast Track Court No.5), District Kanpur Nagar in S.T. No.743 of 1998 convicting and sentencing the appellant under Section 5 of Explosive Substance Act to undergo imprisonment for five years and imposing a fine of Rs. 2000/- and in default of payment of fine, additional one month simple imprisonment has been imposed upon him.

From perusal of the report of Chief Metropoliton Magistrate, Kanpur Nagar, dated 10.06.2021, it transpires that the sole appellant- Altaf alias Monu has died on 27.11.2016.

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