Parvez vs State Of U.P.
2021 Latest Caselaw 8643 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3848 of 2001
 

 
Appellant :- Parvez
 
Respondent :- State of U.P.
 
Counsel for Appellant :- T.A. Khan,Iqbal Ahmad
 
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 31.10.2001 passed by the Additional Sessions Judge, Fast Track court no.4, Kanpur Nagar in S.T. No.715 of 2000, under Section 307 IPC section 415 of Explosive Substances Act Police Station Kotwali, District Kanpur Nagar.

From perusal of the report of Chief Judicial Magistrate, Kanpur Nagar dated 17.06.2021, it transpires that the sole appellant- Parvez 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 :- 26.7.2021

C. MANI