Ajai Kumar Alias Biboo Pandey vs State Of U.P.
2023 Latest Caselaw 3594 ALL

Citation : 2023 Latest Caselaw 3594 ALL
Judgement Date : 3 February, 2023

Allahabad High Court

Ajai Kumar Alias Biboo Pandey 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. - 1359 of 1990
 

 
Appellant :- Ajai Kumar Alias Biboo Pandey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Shree Ram Gupta
 
Counsel for Respondent :- 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 5.7.1990, passed by IInd Additional Sessions Judge, Banda, in Sessions Trial No. 197 of 1987, wherein the accused appellant has been convicted and sentenced to life imprisonment under Section 302 read with Section 34 IPC.

A letter has been received from the Chief Judicial Magistrate, Banda, stating that the sole appellant Ajai Kumar alias Biboo Pandey has died on 17.9.2003. Documents in that regard have been annexed alongwith the communication of the Chief Judicial Magistrate, Banda.

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