Awdhesh Kumar Singh vs State Of U.P.
2021 Latest Caselaw 8560 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 2787 of 2002
 

 
Appellant :- Awdhesh Kumar Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- V. 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 11.07.2002 passed by the Sessions Judge, Chandauli in S.T. No.69 of 2002 (State vs. Awdhesh Kumar Singh) under Section 323, 354, 332 & 307 I.P.C. Police Station Baburi, District Chandauli.

From perusal of the report of In-charge Chief Judicial Magistrate, Chandauli dated 11.05.2021, it transpires that the sole appellant- Awdhesh Kumar Singh 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