Manohar vs State
2023 Latest Caselaw 3593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2261 of 1989
 

 
Appellant :- Manohar
 
Respondent :- State
 
Counsel for Appellant :- Y.K.Shukla,Apul Misra
 
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 no.1.

This appeal has been filed against judgment and order dated 16.11.1989, passed by IVth Additional District and Sessions Judge, Aligarh, in Sessions Trial No.389 of 1984, wherein the accused appellant has been convicted and sentenced under Section 302, 307 IPC. The maximum sentence awarded to him is life imprisonment.

A letter has been received from the Chief Judicial Magistrate, Aligarh, stating that the appellant no.1 Manohar has died on 25.12.2022. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Aligarh.

Since the appellant no.1 has already died during the pendency of appeal, as such this appeal abates and is, accordingly, dismissed.

Order Date :- 3.2.2023

Anil