Bankey vs State
2023 Latest Caselaw 3591 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 491 of 1989
 

 
Appellant :- Bankey
 
Respondent :- State
 
Counsel for Appellant :- R S Yadav
 
Counsel for Respondent :- SC
 

 
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 22.2.1989, passed by Special Judge, Shahjahanpur, in Sessions Trial No. 240 of 1987, wherein the accused appellant has been convicted and sentenced to life imprisonment under Section 302/34 IPC.

A letter has been received from the Chief Judicial Magistrate, Shahjahanpur, stating that the sole appellant Bankey has died in the year 1989. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Shahjahanpur.

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

Order Date :- 3.2.2023

Anil