Rakesh Kumar Singh @ Gappu Singh vs State Of U.P.
2023 Latest Caselaw 21450 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:160655-DB
 
Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 3659 of 2002
 

 
Appellant :- Rakesh Kumar Singh @ Gappu Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Kamal Krishna
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ashwani Kumar Mishra,J.

Hon'ble Syed Aftab Husain Rizvi,J.

1. This appeal has been filed by the accused-appellant, Rakesh Singh @ Gappu Singh, S/o Mahendra Pratap Singh, R/o Bansgawan, Police Station Dhanapur, District Varanasi, Chandauli, challenging his conviction and sentence vide judgment and order dated 19.08.2002 passed by the learned Additional Sessions Judge/ Special Judge (E.C. Act), Varanasi in Sessions Trial No. 451 of 1995, arising out of Case Crime No. 18 of 1995, under Sections 376/302 I.P.C., Police Station Dhanapur, District Varanasi (Chandauli).

2. A report has been submitted by the Chief Judicial Magistrate, Chandauli dated 22.05.2023, as per which the accused-appellant, Rakesh Singh @ Gappu Singh has already died. Supporting material including the statements of his relatives, etc., are also enclosed.

3. In view of the fact that the sole accused-appellant has already died, this appeal abates and is accordingly dismissed.

Order Date :- 9.8.2023

Mustaqeem.