Keshav Prasad Shukla vs State Of U.P.
2022 Latest Caselaw 4626 ALL

Citation : 2022 Latest Caselaw 4626 ALL
Judgement Date : 30 May, 2022

Allahabad High Court

Keshav Prasad Shukla vs State Of U.P. on 30 May, 2022

Bench: Manoj Misra, Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 5671 of 2007
 

 
Appellant :- Keshav Prasad Shukla
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sarvesh
 
Counsel for Respondent :- Govt. Advocate,B.S.Rathore,S.P.S.Raghav
 

 
Hon'ble Manoj Misra,J.

Hon'ble Shamim Ahmed,J.

This appeal has been filed by Keshav Prasad Shukla against the judgment and order dated 08.08.2007 passed by Additional Sessions Judge/Fast Track Court No.4, Fatehpur in S.T. No.251 of 2006.

The office has placed the report of the Chief Judicial Magistrate, Fatehpur, dated 17.05.2022, reporting that the sole appellant (Keshav Prasad Shukla) has died six years before. The report is accompanied with the report of Prabhari Nirikshak, P.S. Kotwali, District Fatehpur, death certificate of the appellant and the statement of the witness who has deposed regarding the death of the sole appellant (Keshav Prasad Shukla).

In view of the above, the appeal stands abated.

Let the record of the appeal be consigned and information with regard to the abatement of the appeal be sent to the court below.

Order Date :- 30.5.2022

AKShukla/-