Jamuna vs The State Of U.P.
2022 Latest Caselaw 971 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1847 of 2003
 

 
Appellant :- Jamuna
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Vinod Anand Dixit
 
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- Jamuna against the judgment and order of A.S.J./F.T.C. No.2, Sitapur dated 22.10.2003 in S.T. No.156 of 2002, crime no.252 of 2021, under Sections 394/302 IPC, Police Station- Khairabad, District Sitapur.

From perusal of the report of the Chief Judicial Magistrate, Sitapur dated 29.09.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Jamuna has died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Sitapur dated 29.09.2021, 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, Sitapur, this appeal is dismissed as abated.

Order Date :- 8.4.2022

Raj