Chandra Pal And Another vs State Of U.P.
2023 Latest Caselaw 3586 ALL

Citation : 2023 Latest Caselaw 3586 ALL
Judgement Date : 3 February, 2023

Allahabad High Court

Chandra Pal And Another vs State Of U.P. on 3 February, 2023

Bench: Ashwani Kumar Mishra, Shiv Shanker Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1857 of 1987
 

 
Appellant :- Chandra Pal And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- D.R.S. Chauhan
 
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 appellants.

This appeal has been filed against judgment and order dated 18.7.1987, passed by Sessions Judge, Budaun, in Sessions Trial No.307 of 1984, wherein the accused appellants have been convicted and sentenced to life imprisonment under Section 302/34 IPC.

A letter has been received from the Chief Judicial Magistrate, Budaun, stating that the appellants Chandra Pal and Suresh Chandra have died. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Budaun.

Since the appellants have already died during the pendency of appeal, as such this appeal abates and is, accordingly, dismissed.

Order Date :- 3.2.2023

Anil