Banshu Yadav vs State Of U.P.
2021 Latest Caselaw 9075 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1320 of 2002
 
Appellant :- Banshu Yadav
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.P. Tiwari
 
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 11.4.2002 passed by the Additional Sessions Judge, Court No. 4, Jaunpur in S.T. No. 6 of 1998 (State vs. Banshu Yadav) under Section 308 IPC, Police Station - Baksha, District - Juanpur.

From perusal of the report of Chief Judicial Magistrate, Jaunpur dated 26.3.2021, it transpires that the sole appellant- Banshu Yadav 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