Ganga Ram vs The State Of U.P.
2022 Latest Caselaw 968 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 2078 of 2003
 

 
Appellant :- Ganga Ram
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Ram Kumar
 
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- Ganga Ram against the judgment and order of Additional Sessions Judge/FTC court no.5, Gonda dated 1.11.2003 in S.T. No.190 of 2001, under Sections 467, 468, 420, 275, 276 IPC and Section 27 Cosmetic and Drug Act.

From perusal of the report of the Chief Judicial Magistrate, Gonda dated 30.09.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Ganga Ram has died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Gonda, 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, Gonda, this appeal is dismissed as abated.

Order Date :- 8.4.2022

Raj