Gaya Prasad Gosai vs State Of U.P.
2021 Latest Caselaw 8660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1226 of 2002
 

 
Appellant :- Gaya Prasad Gosai
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.N. Tripathi,H.K. Shukla
 
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 05.04.2002 passed by the Additional Sessions Judge (court no.6), Basti in S.T. No.222 of 1998 (State vs. Gaya Prasad) under Section 436, 504, 506 IPC Police Station Dubauliya, District Basti.

From perusal of the report of Chief Judicial Magistrate, Basti dated 26.03.2021, it transpires that the sole appellant- Gaya Prasad Gosai has died on 10.12.2020.

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 :- 26.7.2021

C. MANI