Kamal @ Kamta vs State
2023 Latest Caselaw 2856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 798 of 1985
 

 
Appellant :- Kamal @ Kamta
 
Respondent :- State
 
Counsel for Appellant :- --------------------,Prabhat Kumar,Siddharth Niranjan
 
Counsel for Respondent :- Dga
 

 
Hon'ble Ashwani Kumar Mishra,J.

Hon'ble Shiv Shanker Prasad,J.

This appeal has been filed by the accused appellant Kamal @ Kamta, who has been convicted vide judgment and order dated 20.3.1985, passed by IIIrd Additional Sessions Judge, Fatehpur, in Sessions Trial No. 49 of 1984 and sentenced to life imprisonment Under Section 302/34 IPC; three years rigorous imprisonment under Section 323/34 IPC and one year rigorous imprisonment under Section 324/34 IPC.

Sri D.P. Singh, learned Senior Counsel assisted by Sri Mangal Rai for the appellant states that the sole appellant has died.

A report has also been submitted in the matter by the Chief Judicial Magistrate, Fatehpur on 9.6.2022, as per which the appellant has died. Documents in support of such conclusion have been annexed alongwith the report of the Chief Judicial Magistrate.

Since the appellant has died during the pendency of appeal, the appeal abates and is, consequently, dismissed.

Order Date :- 27.1.2023

Anil