Prabhat Kumar vs State
2022 Latest Caselaw 12305 ALL

Citation : 2022 Latest Caselaw 12305 ALL
Judgement Date : 7 September, 2022

Allahabad High Court

Prabhat Kumar vs State on 7 September, 2022

Bench: Vivek Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- CRIMINAL APPEAL No. - 2241 of 1988
 

 
Appellant :- Prabhat Kumar
 
Respondent :- State
 
Counsel for Appellant :- Viresh Misra
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Vivek Kumar Singh,J.

Case is called out. No one has appeared on behalf of the appellant to press this appeal.

As per office report dated 06.9.2022, report of the C.J.M., Moradabad dated 08.11.2021 has been received regarding death of sole appellant- Prabhat Kumar alias Chunna.

This appeal was filed against the judgment and order dated 19.9.1988 passed by XIth Additional Sessions Judge, Moradabad in S.T. No. 136 of 1988, whereby the appellant was convicted under Section 307 IPC and sentenced for a period of one year thereunder.

Since the sole appellant Prabhat Kumar is reported to be dead, the appeal stands abated.

No order as to costs.

Order Date :- 7.9.2022

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