Ramesh vs State Of U.P.
2022 Latest Caselaw 993 ALL

Citation : 2022 Latest Caselaw 993 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

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

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1815 of 2011
 

 
Appellant :- Ramesh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rakesh Kr. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Suresh Kumar Gupta,J.

The office report shows that as per report of learned Chief Judicial Magistrate, Lakhimpur Kheri dated 19.02.2021, sole appellant Ramesh is reported to be no more, as such, the appeal stands abated.

The appeal is, accordingly, disposed of as abated.

Perusal of judgment and order dated 06.09.2011 passed by learned Additional Sessions Judge, Court No. 02 Sitapur in Sessions Trial No. 1681 of 1997 shows that apart from accused Ramesh, other co-accused persons namely, Sushil was also convicted.

Office is directed to trace out the appeal of other co-accused persons, if any, and place the order of this Court in the appeal of other convicted co-accused persons.

Order Date :- 8.4.2022

Virendra