Lal Singh vs State Of U.P.
2021 Latest Caselaw 7974 ALL

Citation : 2021 Latest Caselaw 7974 ALL
Judgement Date : 14 July, 2021

Allahabad High Court

Lal Singh vs State Of U.P. on 14 July, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 2047 of 2001
 

 
Appellant :- Lal Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Amit Daga
 
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 8.06.2021 passed by the Special Judge/ N.P.D.S. Act Meerut in S.T No.71 of 1999, convicting and sentencing the applicant (accused) S.T. No.71/99 convicting and sentencing the accused/ applicant under Section 20/22 of N.P.D.S. Act to under go rigorous imprisonment for 10 years and imposing a fine of Rs. 1,00,000/- and in default of payment of fine, additional one year rigorous has been imposed upon him.

From perusal of the report of Chief Judicial Magistrate, Meerut 15.04.2021, it transpires that the sole appellant- Lal Singh has died on 07.02.2013.

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