Mahesh Prasad Yadav vs State Of U.P.
2022 Latest Caselaw 1142 ALL

Citation : 2022 Latest Caselaw 1142 ALL
Judgement Date : 11 April, 2022

Allahabad High Court

Mahesh Prasad Yadav vs State Of U.P. on 11 April, 2022

Bench: Rajeev Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 949 of 2001
 

 
Appellant :- Mahesh Prasad Yadav
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Nagendra Mohan,Krishna Kant Tripathi,Virendra Kumar Shukla
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rajeev Singh,J.

This criminal appeal has been filed against the judgment and order dated 17.10.2001, passed by Sessions Judge, Barabanki, Court No.9 in S.T. No.102 of 1996, whereby and whereunder the appellant was found guilty under Section 8/18 N.D.P.S. Act.

As per the report of Chief Judicial Magistrate, Barabanki, dated 08.04.2022, appellant-Mahesh Prasad Yadav has died on 01.03.2021.

Thus, the appeal against the appellant is stands abated due to his death.

Consigned the record.

Order Date :- 11.4.2022

Amit/-

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