Allahabad High Court
Vishnu Kumar Shukla vs The State Of U.P. on 5 August, 2021
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- CRIMINAL APPEAL No. - 837 of 2000 Appellant :- Vishnu Kumar Shukla Respondent :- The State Of U.P. Counsel for Appellant :- Imtiyaz Murtaza,Rishad Murtaza Counsel for Respondent :- Govt.Advocate Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Ajai Kumar Srivastava-I,J.
Perused the report dated 17.06.2021 furnished by the Chief Judicial Magistrate, Sitapur, according to which, appellant-Vishnu Kumar Shukla, S/o Ramadhar has died about 15 years ago. The report of the Chief Judicial Magistrate is accompanied by a statement of Sub Inspector, Shri Nirala Tiwari, Police Station-Kamlapur, District-Sitapur, statement of the Village Pradhan of the Gram Panchayat concerned and statement of Neeraj Kumar, S/o Vishnu Kumar Shukla, who is the son of the appellant and another son of the appellant.
Accordingly, this appeal is abated.
Order Date :- 5.8.2021 akhilesh/