Phool Chand vs The State Of U.P.
2022 Latest Caselaw 976 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 81 of 2004
 

 
Appellant :- Phool Chand
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Rishad Murtaza,Arun Sinha,Vikas Gaurav,Vimal Kishore Verma
 
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- Phool Chand against the judgment and order of Additional Sessions Judge/court no.1, Sitapur dated 12.12.2003 in S.T. No.740 of 1996, under Section 302, 307 IPC, Police Station- Mahmoodabad, District Sitapur.

From perusal of the report of the Chief Judicial Magistrate, Sitapur dated 6.10.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal- Phool Chand has died.

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