Ram Ratan vs The State Of U.P.
2022 Latest Caselaw 973 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1770 of 2003
 

 
Appellant :- Ram Ratan
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Rajendra 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- Ram Ratan against the judgment and order of Upper Sessions Judge (Fast Track court no.3), Sitapur dated 18.10.2003 in S.T. No.616 of 1995, under Section 302 read with 34 IPC, Police Station- Pisawan, District Sitapur.

From perusal of the report of the Chief Judicial Magistrate, Sitapur dated 27.9.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Ram Ratan has died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Sitapur dated 27.09.2021, 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