Bachan vs State Of U.P.
2022 Latest Caselaw 985 ALL

Citation : 2022 Latest Caselaw 985 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

Bachan vs State Of U.P. on 8 April, 2022

Bench: Ramesh Sinha, Saroj Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL No. - 1155 of 2005
 

 
Appellant :- Bachan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Prem Shanker
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

None appears on behalf of the appellant to press this appeal.

However, Ms. Ruhi Siddiqui, learned Additional Government Advocate for the State-respondent is present.

The instant appeal arises out of judgment and order dated 31.08.2005 passed by the Additional Sessions Judge, Court No.7, Sitapur in Sessions Trial No. 575 of 1994, arising out of Case Crime No. 621 of 1994, under Sections 302/34 I.P.C., Police Station Kotwali, District Sitapur.

As per office report dated 22.10.2021, the Chief Judicial Magistrate, Sitapur has sent a report dated 07.10.2021 whereby it has been mentioned that the sole appellant-Bachan has died. In support of his report, he has enclosed the report of thana, death certificate and statements of witnesses.

In view of above, the appeal preferred by the sole appellant-Bachan stands abated.

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

Order Date :- 8.4.2022

lakshman