Dhani Ram Alias Dhaniya vs State Of U.P.
2021 Latest Caselaw 8557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 155 of 1996
 

 
Appellant :- Dhani Ram Alias Dhaniya
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.J. 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 25.01.1996 passed by the Additional Sessions Judge, Kanpur Nagar in S.T. No.347 of 1990 under Section 307/34 IPC, Police Station Seesa Mau, District- Kanpur Nagar.

From perusal of the report of Chief Judicial Magistrate, Kanpur Nagar, dated 17.03.2021, it transpires that the sole appellant- Dhani Ram alias Dhaniya 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 accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 23.7.2021

C. MANI