Hari Ram vs State Of U.P.
2021 Latest Caselaw 7976 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 5068 of 2002
 

 
Appellant :- Hari Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Manoj Kumar Rajvanshi
 
Counsel for Respondent :- D.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

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

This criminal appeal has been filed against the judgment and order dated 29.10.2002 passed by Additional District and Sessions Judge, Fast Track Court-IInd, Saharanpur in Sessions Trial No.934 of 2000 (State Vs. Salim and others), under Sections 147, 148, 307 of I.P.C., Police Station- Manda, District-Saharanpur.

By the impugned order, the application of the appellant-Hari Ram for remission of recovery of Rs.8000/- has been rejected and accordingly, recovery warrant was issued against appellant.

From the perusal of report of Chief Judicial Magistrate, Saharanpur dated 12.04.2021, it transpires that the sole appellant-Hari Ram has died.

In view of the above stated fact that the sole appellant-Hari Ram 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 sole accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 14.7.2021

SK Goswami