Neksu And Another vs The State Of U.P.
2021 Latest Caselaw 8432 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1521 of 2003
 

 
Appellant :- Neksu And Another
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Anil Srivastava
 
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 31.03.2003, passed by the Additional Session Judge, Court No.10, Budaun in S.T. No.904/1996 (State vs. Neksu and another) under Sections 147, 148, 323/149, 452, 364/149 IPC, Police Station Wazirgang, District Budaun, convicting the appellant no.1 to undergo 6 six months R.I., 6 months R.I., 3 years R.I and a fine of Rs.1000/-, under Sections 147, 323/149 and 452 IPC respectively, and in case of making default in payment of fine 3 months further R.I. and further convicting 10 years R.I. and Rs.2000/- fine, under Section 364/149 IPC and in case of making default in payment of fine 6 months further R.I. and convicting the appellant no.2 to undergo 6 months R.I., 6 months R.I. and 3 years R.I., 10 years R.I. and Rs.1000/- and Rs. 2000/- fine, under Sections 147, 323/149, 452, 364/149 IPC and in case of making default in payment of fine further 3 months and 6 months R.I. have been imposed on the accused-appellants

From perusal of the report of Chief Judicial Magistrate, Budaun dated 01.07.2021, it transpires that the appellants- Neksu and Sukhdasi have died.

In view of the above stated fact that the accused appellants have 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-appellants.

The present criminal appeal is accordingly, dismissed.

Order Date :- 22.7.2021

Neeraj