Nathu Ram vs State Of U.P.
2021 Latest Caselaw 9192 ALL

Citation : 2021 Latest Caselaw 9192 ALL
Judgement Date : 30 July, 2021

Allahabad High Court

Nathu Ram vs State Of U.P. on 30 July, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 921 of 1992
 

 
Appellant :- Nathu Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Raj Singh
 
Counsel for Respondent :- A.G.A.
 

 
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 of conviction dated 05.05.1992 passed by the XI Additional Sessions Judge, Aligarh, in S.T. No. 411 of 1991 under Section 307 I.P.C., Police Station- Harduaganj, District- Aligarh.

From perusal of the report of Chief Judicial Magistrate, Aligarh dated 04.06.2021, it transpires that the sole appellant- Nathu Ram 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.

Order Date :- 30.7.2021

Krishna*