Mooney Pasi vs The State Of U.P
2022 Latest Caselaw 8759 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 931 of 2012
 

 
Appellant :- Mooney Pasi
 
Respondent :- The State Of U.P
 
Counsel for Appellant :- Rakesh Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

Case called out.

No one has appeared on behalf of the appellant. However, learned A.G.A. for the State is present.

The instant criminal appeal has been filed by the appellant-Mooney Pasi against the judgment and order dated 03/04.05.2012, passed by Additional Sessions Judge, Court No.3, Bahraich in Special Sessions Trial No.101 of 2008 arising out of Case Crime No.525 of 2008, relating to Police Station Rupaideeha, District Bahraich, whereby the appellant has been convicted and sentenced for fifteen years' rigorous imprisonment with a fine of Rs.1,50,000/- for the offence under Sections 8/20 N.D.P.S. Act and in default of payment of fine, he has further been directed to undergo fifteen months' additional simple imprisonment.

Perused the report dated 26.07.2022 of Chief Judicial Magistrate, Bahraich. In the said report, it is mentioned that as per report of District Jail, Bahraich, the sole appellant-Mooney Pasi has died on 18.01.2014 in the District Hospital, Bahraich during his treatment while he was serving out the sentence awarded to him.

Learned A.G.A. has not disputed the aforesaid facts.

In view of the aforesaid, the instant appeal stands abated against the sole appellant and application (Crl. Misc. Application No.55314 of 2012) for bail moved on behalf of the sole appellant is dismissed as having become infructuous.

Order Date :- 1.8.2022

Mahesh