Shibba vs State Of U.P.
2021 Latest Caselaw 8650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3262 of 2002
 

 
Appellant :- Shibba
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajeev Sharma
 
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 08.08.2002 passed by the Additional District & Sessions Judge (court no.11) Mathura in S.T. No.347 of 1996 under Section 4/5 Kha Explosive Substances Act, Police Station Neu Jheel, District Mathura.

From perusal of the report of Chief Judicial Magistrate, Mathura dated 25.03.2021, it transpires that the sole appellant- Shibba 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