Rajendra Khatik vs State Of U.P.
2022 Latest Caselaw 598 ALL

Citation : 2022 Latest Caselaw 598 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Rajendra Khatik vs State Of U.P. on 6 April, 2022

Bench: Rajeev Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 422 of 2005
 

 
Appellant :- Rajendra Khatik
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Raj Narain Rastogi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rajeev Singh,J.

This criminal appeal has been filed against the judgment and order dated 01.02.2005, passed by Additional Sessions Judge, FTC, Lucknow in S.T. No.789 of 2001, whereby and whereunder the appellant was found guilty under Sections 308, 506, 323 I.P.C.

During trial the appellant was on bail and in his absence, warrant was issued.

In compliance thereof, Chief Judicial Magistrate, Lucknow, vide its report dated 16.06.2020 had verified after confirmed about the death of appellant-Rajendra Khatik.

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

Consigned the record.

The lower court record be returned back to the court concerned.

Order Date :- 6.4.2022

Amit/-