Gauri Shankar vs State Of U.P.
2023 Latest Caselaw 3587 ALL

Citation : 2023 Latest Caselaw 3587 ALL
Judgement Date : 3 February, 2023

Allahabad High Court

Gauri Shankar 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. - 1808 of 1987
 

 
Appellant :- Gauri Shankar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.R.B.Kher
 

 
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.

This appeal has been filed against judgment and order dated 14.7.1987, passed by Additional Sessions Judge and Special Judge (E.C. Act), Jhansi, in Sessions Trial No.179 of 1985, wherein the accused appellant has been convicted and sentenced to life imprisonment under Section 302 IPC.

A letter has been received from the Chief Judicial Magistrate, Jhansi, stating that the sole appellant Gauri Shankar has died on 4.6.2007. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Jhansi.

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

Order Date :- 3.2.2023

Anil