Ram Pratap vs State Of U.P.
2022 Latest Caselaw 2425 ALL

Citation : 2022 Latest Caselaw 2425 ALL
Judgement Date : 9 May, 2022

Allahabad High Court

Ram Pratap vs State Of U.P. on 9 May, 2022

Bench: Manoj Misra, Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 1509 of 1984
 

 
Appellant :- Ram Pratap
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.N. Lal
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Syed Aftab Husain Rizvi,J.

This appeal has been filed against the judgment and order dated 04.04.1984 passed by the Fifth Additional Sessions Judge, Mainpuri in S.T. No.415 of 1983.

The office has placed the report of the Chief Judicial Magistrate, Mainpuri dated 01.01.2022, as per which, the sole appellant Ram Pratap has died. The report of the Chief Judicial Magistrate, Mainpuri states that the sole appellant Ram Pratap died due to illness in the year 2006.

In view of the above, the appeal stands abated.

Let the record of the appeal be consigned.

If the record of the court below has been received at this end, the same shall be sent back along with information with regard to the abatement of the appeal.

Order Date :- 9.5.2022

AKShukla/-