Supreme Court of India
Uma Shanker Sharma vs The Registrar General Honble High Court ... on 20 October, 2021
Author: B.V. Nagarathna
Bench: B.V.Nagarathna
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.770 OF 2010
UMA SHANKER SHARMA Appellant
VERSUS
THE REGISTRAR GENERAL Respondent
HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD
O R D E R
Learned counsel for the appellant Ms. Manisha Ambwani submitted that the appellant died on 27th July, 2021 and therefore the appeal has abated.
She also submitted that a copy of the death certificate evidencing the demise of the appellant has also been filed. The same is perused.
In such circumstances, the appeal abates on account of the death of the sole appellant.
.....................J. (B.V.NAGARATHNA) New Delhi October 20, 2021 Signature Not Verified Digitally signed by Indu Marwah Date: 2021.10.23 11:43:20 IST Reason: