Dilbagh Singh vs State Of U.P.
2022 Latest Caselaw 970 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 2035 of 2003
 

 
Appellant :- Dilbagh Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- M.M.Srivastava,Sudeep Seth
 
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- Dilbagh Singh against the judgment and order of Additional Sessions Judge (F.T.C.- Kheri) dated 21.10.2003 in S.T. No.349 of 1993, under Section 302/34 IPC, Police Station- Gola, District Kheri.

From perusal of the report of the Chief Judicial Magistrate, Lakhimpur Kheri dated 29.9.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Dilbagh Singh has died 10 year before.

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

Order Date :- 8.4.2022

Raj