Rudra Narain And Others vs State
2023 Latest Caselaw 3585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1037 of 1986
 

 
Appellant :- Rudra Narain And Others
 
Respondent :- State
 
Counsel for Appellant :- R.B. Sahai
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Hon'ble Shiv Shanker Prasad,J.

This appeal is listed in the category of cases which are likely to be abated on account of death of the appellant no.2.

This appeal has been filed against judgment and order dated 31.3.1986, passed by Additional Sessions Judge, Fatehpur, in Sessions Trial No.45 of 1984, wherein the accused appellant no.2 has been convicted and sentenced to life imprisonment under Section 302/149 IPC.

A letter has been received from the Chief Judicial Magistrate, Fatehpur, stating that the appellant no.2 Ganga Narain alias Munna son of Suryanarain alias Sunna has died 07 years ago. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Fatehpur.

Since the appellant no.2 has already died during the pendency of appeal, as such this appeal abates and is, accordingly, dismissed.

Order Date :- 3.2.2023

Anil