Suresh vs State Of U.P.
2021 Latest Caselaw 8548 ALL

Citation : 2021 Latest Caselaw 8548 ALL
Judgement Date : 23 July, 2021

Allahabad High Court

Suresh 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. - 859 of 2002
 

 
Appellant :- Suresh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.K. Mishra
 
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 07.03.2002 passed by the Additional Sessions Judge (court no.9), Etah in S.T. No.1079 of 1979 (state vs. Suresh) arising out of case crime no.120 of 1997 under Section 307 IPC, Police Station Mirehchi, District Etah.

From perusal of the report of Chief Judicial Magistrate, Etah dated 22.03.2021, it transpires that the sole appellant- Suresh 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