Uma Shnker @ Chhotey Lal vs State Of U.P.
2022 Latest Caselaw 974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1595 of 2003
 

 
Appellant :- Uma Shnker @ Chhotey Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vimal Kumar Srivastava
 
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- Uma Shnker @ Chhotey Lal against the judgment and order of Additional Sessions Judge/Fast Track Court-II, Rae Bareli dated 12.09.2003 in S.T. No.223 of 1999, Crime No.167/98, under Sections 147, 148, 452, 302 IPC, Police Station- Bhadokhar, District Rae Bareli.

From perusal of the report of the Chief Judicial Magistrate, Rae Bareli dated 11.08.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Uma Shanker @ Chhotey Lal has died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Rae Bareili dated 11.08.2021, 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, Rae Bareli, this appeal is dismissed as abated.

Order Date :- 8.4.2022

Raj