Kedar vs State Of U.P.
2021 Latest Caselaw 9058 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 801 of 2002
 
Appellant :- Kedar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.D. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

None has appeared even in the revised list.

This criminal appeal has been filed against the judgment and order dated 08.02.2002 passed by the Additional Sessions Judge (Fast Track Court No. 2), Agra in S.T. No. 247 of 1999 (State vs. Kedar) under Sections 307/34 and 504 IPC arising out of Crime No. 419/97, Police Station - Etmadpur, District - Agra.

From perusal of the report of Chief Judicial Magistrate, Firozabad dated 20.03.2021, it transpires that the sole appellant- Kedar has died.

In view of the above stated fact that the sole accused / appellant has since expired during 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 as abated.

Order Date :- 29.7.2021

Arif