Sheesh Pal vs State Of U.P.
2021 Latest Caselaw 8554 ALL

Citation : 2021 Latest Caselaw 8554 ALL
Judgement Date : 23 July, 2021

Allahabad High Court

Sheesh Pal 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. - 1409 of 2001
 

 
Appellant :- Sheesh Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vimal Chandra Katiyar
 
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 11.04.2001 passed by the Special Judge (SC/ ST Act) Pilibhit in S.T. No.74 of 1995 (State vs. Sheesh Pal & others) under Section 307/504 IPC and Section 3/2/5 SC/ST Act, Police Station Madhotanda, District Pilibhit.

From perusal of the report of Chief Judicial Magistrate, Pilibhit dated 08.04.2021, it transpires that the sole appellant- Sheesh Pal, has died on 27.12.2018.

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 :- 23.7.2021

C. MANI