Kanhai Lal vs State Of U.P.
2023 Latest Caselaw 4261 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 4978 of 2018
 

 
Appellant :- Kanhai Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sushil Kumar Pandey
 
Counsel for Respondent :- G.A.,Ajay Kumar Srivastava
 
4978 of 2018
 
Hon'ble Ashwani Kumar Mishra,J.

Hon'ble Vinod Diwakar,J.

This appeal has been filed by the accused-appellant Kanhai Lal son of Mohan Lal who has been convicted in Session Trial No. 196 of 2015 and sentenced to life imprisonment vide judgment and order dated 06.08.2018.

When the matter was taken up earlier, the Court was informed that the accused-appellant Kanhai Lal has died. A direction was issued to call for a report in that regard from the concerned Chief Judicial Magistrate.

The office has submitted a report from Chief Judicial Magistrate, Pilibhit dated 08.02.2022, as per which the accused-appellant Kanhai Lal has died on 14.06.2022. His death certificate as also statement of witnesses in that regard have been annexed.

In view of the above, since the sole appellant Kanhai Lal has died, the present Criminal Appeal No. 4978 of 2018 abates and is dismissed.

Order Date :- 9.2.2023

Ashish Pd.