Aabid vs State Of U.P.
2022 Latest Caselaw 1547 ALL

Citation : 2022 Latest Caselaw 1547 ALL
Judgement Date : 26 April, 2022

Allahabad High Court

Aabid vs State Of U.P. on 26 April, 2022

Bench: Manoj Misra, Sameer Jain




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 1590 of 1999
 

 
Appellant :- Aabid
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Jitendra Pal Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Hon'ble Sameer Jain,J.

This appeal has been filed by sole appellant-Aabid against the judgment and order dated 09.07.1999 passed by the Second Additional Sessions Judge, Pilibhit in S.T. No. 614 of 1997 convicting and sentencing the appellant to imprisonment for life under Section 302 I.P.C. and for a period of two years R.I. under Section 25(1)(a) Arms Act in S.T. No. 615 of 1994.

The office has submitted a report dated 16.04.2022 that the Chief Judicial Magistrate, Pilibhit, vide letter dated 10.02.2022, has informed that the sole appellant-Aabid has died.

The report dated 10.02.2022 of the Chief Judicial Magistrate, Pilibhit is on record (Flag 'A'). As per which the appellant-Aabid Ali has died on 11.07.2021. The necessary documents with reference to his death including statement of witnesses have been brought on record along with the report.

In view of the above, the appeal stands abated.

Order Date :- 26.4.2022

Sunil Kr Tiwari