State Of U.P. vs Bhagwandeen
2023 Latest Caselaw 35549 ALL

Citation : 2023 Latest Caselaw 35549 ALL
Judgement Date : 16 December, 2023

Allahabad High Court

State Of U.P. vs Bhagwandeen on 16 December, 2023

Bench: Sangeeta Chandra, Narendra Kumar Johari





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:83204-DB
 
Court No. - 10
 

 
Case :- GOVERNMENT APPEAL No. - 1128 of 2002
 

 
Appellant :- State of U.P.
 
Respondent :- Bhagwandeen
 
Counsel for Appellant :- Govt.Advocate
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

Hon'ble Narendra Kumar Johari,J.

Case called out. None present for the respondent. Learned A.G.A. for the State/appellant is present.

This appeal has been filed by the State against the judgment and order dated27.05.2002, passed by learned Sessions Jude, Sitapur in S.T. No.954 of 1997, arising out of Crime No.144/1995, under Sections 308,323, 504, 506 IPC, P.S. Hargaon, District Sitapur, by which the learned trial court has acquitted respondent - Bhagwandeen for the offence under Section 307 I.P.C.

We have perused the record.

There is a report of Chief Judicial Magistrate, Sitapur dated 14.09.2023, which shows that the respondent Bhagwandeen has died 05 years back. The Court has examined the family members of respondent, Village Pradhan, Process Server and Sub Inspector of the police station concerned, who have corroborated the fact that the sole respondent Bhagwandeen has died.

Since the sole respondent has died, therefore, the appeal stands abated for deceased respondent.

Order Date :- 16.12.2023

ML/-