Rishal Singh vs State Of U.P.
2022 Latest Caselaw 1546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 1326 of 1995
 

 
Appellant :- Rishal Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Raj Singh,S.K. Yadava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Hon'ble Sameer Jain,J.

This appeal has been filed by sole appellant against the judgment and order dated 26.08.1995 passed by Additional Sessions Judge, Aligarh in S.T. No. 458 of 1991 convicting the sole appellant (Rishal Singh) under Section 302 I.P.C. and sentencing him to imprisonment for life.

The office has submitted a report dated 18.04.2022 with regard to receipt of information from the Chief Judicial Magistrate, Hathras with respect to the death of the sole appellant.

The report of the Chief Judicial Magistrate, Hathras dated 16.03.2022 has been flagged 'A'.

A perusal whereof would indicate that the sole appellant Rishal Singh died on 14.04.2002. The report is accompanied by necessary documents and statements with regard to death of the sole appellant.

In view of the above, the appeal stands abated.

Order Date :- 26.4.2022

Sunil Kr Tiwari