Vijay Bahadur Singh vs The State Of U.P.
2022 Latest Caselaw 597 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 678 of 2002
 

 
Appellant :- Vijay Bahadur Singh
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Mukesh Sharma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Hon'ble Manish Mathur,J.

Heard learned counsel for the parties, learned A.G.A. for the State and perused the material on record of this appeal.

This appeal has been preferred by appellant- Vijay Bahadur Singh against the judgment and order of Additional District Judge (court no.10), Barabanki dated 22.04.2002 in S.T. No.578 of 1998, Police Station- Subeha, District Barabanki, convicting and sentencing the appellant under Section 304-B IPC for life imprisonment, u/s 498-A IPC for 3 years with fine of Rs.1000/- and in default of payment of fine sentence of 30 days R.I., u/s 3/4 Dowry Prohibition Act for two years R.I. with fine of Rs.5000/- and in default of payment of fine sentence of six months.

From perusal of the report of the Chief Judicial Magistrate, Barabanki dated 22.10.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Vijay Bahadur Singh has died 12 years before.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Barabanki dated 22.10.2021, this appeal is liable to be abated.

In view of the submission made by learned A.G.A and on perusal of the recitals contained in report of Chief Judicial Magistrate, Barabanki, this appeal is dismissed as abated.

Order Date :- 6.4.2022

Raj