Iqbal Bahadur Singh vs State Of U.P.
2022 Latest Caselaw 984 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL No. - 1306 of 2005
 

 
Appellant :- Iqbal Bahadur Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Krishna K. Singh,Smt. Nalini Jain
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

None appears for the appellant to press this appeal.

However, Sri Pankaj Tiwari, learned Additional Government Advocate for the State-respondent is present.

The instant appeal arises out of the judgment and order dated 28.09.2005 passed by the Additional District & Sessions Judge, Court No.13, Lucknow in Sessions Trial No. 1008 of 1997, arising out of Crime No.266 of 1997, Police Station Hasanganj, District Lucknow, whereby the appellant has been convicted under Section 302/34 I.P.C. and sentenced him to undergo imprisonment.

As per office report dated 22.10.2021, the office has issued a letter dated 24.09.2021 to know the living status of the appellant and pursuant thereto, the Chief Judicial Magistrate, Basti has sent a compliance report dated 11.10.2021. As per his report, the sole appellant-Iqbal Bahadur Singh has died.

In view of above, the appeal preferred on behalf of sole appellant-Iqbal Bahadur Singh stands abated.

.

[Mrs. Saroj Yadav, J.] [Ramesh Sinha, J.]

Order Date :- 8.4.2022

lakshman