Supreme Court of India
The State Of U.P. vs Raghavendra Pratap Singh @ Pankaj Singh ... on 24 September, 2021
Author: C.T. Ravikumar
Bench: C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
I.A. NO. 80032/2021
IN
CRIMINAL APPEAL NO. 198/2021
[ARISING OUT OF CRIMINAL APPEAL NO. 197-198/2021]
STATE OF U.P. Appellant
VERSUS
MITHUN SINGH Respondent
O R D E R
I.A. NO. 80032/2021 This Appeal has been filed by the State against acquittal of the sole accused before High Court of Judicature at Allahabad in Criminal Appeal No. 6617/2017.
Now the appellant has filed an application (I.A. NO. 80032/2021) stating that the appeal is abated against the sole respondent and has produced the death certificate of the sole respondent as Annexure A1. It would reveal the death of the sole respondent on 28.10.2019.
In the light of the above circumstances, Criminal appeal No.198/2021 against the sole respondent(Mithun Singh) stands abated.
Signature Not Verified
.....................J. Digitally signed by Dr. Mukesh Nasa (C.T. RAVIKUMAR) Date: 2021.09.28 17:26:34 IST Reason:
New Delhi September 24, 2021