Sohan Lal vs State Of U.P.
2023 Latest Caselaw 3592 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2309 of 1989
 

 
Appellant :- Sohan Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rakesh Dwivedi
 
Counsel for Respondent :- D.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.

This appeal has been filed against judgment and order dated 18.11.1989, passed by Ist Additional Sessions Judge, Rampur, in Sessions Trial Nos.113 of 1988 and 137 of 1988, wherein the accused appellant has been convicted and sentenced under Section 304-B, 201 IPC. The maximum sentence awarded to him is life imprisonment.

A letter has been received from the Chief Judicial Magistrate, Rampur, stating that the sole appellant Sohan Lal has died 25 years ago. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Rampur.

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