Kamod Mani Alias Biru Dada vs State Of U.P.
2021 Latest Caselaw 8547 ALL

Citation : 2021 Latest Caselaw 8547 ALL
Judgement Date : 23 July, 2021

Allahabad High Court

Kamod Mani Alias Biru Dada vs State Of U.P. on 23 July, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1493 of 2001
 

 
Appellant :- Kamod Mani Alias Biru Dada
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Bibhuti Narayan Singh,H.N.Singh
 
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 12.04.2001 passed by the Sessions Judge, Kushinagar in S.T. No.3 of 2000 (State vs. Kamod Mani) under Section 8/20 N.D.P.S. Act, Police Station Kashya, District Kushinagar.

From perusal of the report of Chief Judicial Magistrate, Kushinagar dated 18.05.2021, it transpires that the sole appellant- Kamod Mani alias Biru Dada, 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 sole accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 23.7.2021

C. MANI