Jasbir Singh Rana vs State Of U.P.
2022 Latest Caselaw 2449 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 1664 of 1996
 

 
Appellant :- Jasbir Singh Rana
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.Singh,Birendra Singh,Kameshwar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Hon'ble Syed Aftab Husain Rizvi,J.

This appeal has been filed by sole appellant-Jasbir Singh Rana against judgment and order dated 17.08.1996 passed by IInd Additional Sessions Judge, Mirzapur in S.T. No. 115 of 1991.

The office, vide report dated 09.05.2022, has placed on record letter dated 17.08.2021 submitted by the Chief Judicial Magistrate, Hathras informing that the appellant-Jasbir Singh Rana is no more alive.

The letter of the Chief Judicial Magistrate, Hathras indicates that the sole appellant-Jasbir Singh Rana died due to heart-attack on 26.05.2009. The report accompanied with documents indicating that the sole appellant-Jasbir Singh Rana is no more alive.

In view of the above, the appeal stands abated.

Let information of the abatement of this appeal be sent to the court below.

Order Date :- 10.5.2022

Sunil Kr Tiwari