Ram Achal vs State Of U.P.
2022 Latest Caselaw 967 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 650 of 1999
 

 
Appellant :- Ram Achal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Abdul Rafey Siddiqui
 
Counsel for Respondent :- Government 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- Ram Achal against the judgment and order of III Additional Sessions Judge, Barabanki dated 24.11.1991 in S.T. No.171 of 1994, Crime No.48 of 1994, under Section 302/34 IPC, Police Station- Rudauli, District Barabanki, convicting and sentencing the appellant under Section 302 IPC for life imprisonment.

From perusal of the report of the Chief Judicial Magistrate, Barabanki dated 10.06.2020 which is on record of this appeal, it transpires that the sole appellant in this appeal- Ram Achal has died 13 years before.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Barabanki dated 10.06.2020, 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 :- 8.4.2022

Raj