LALA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Brij Raj Singh, learned counsel for the appellants, Shri Jitendra Kumar Jaiswal, learned AGA for the State and perused the record.

(2.) The instant criminal appeal has been filed against the judgment and order dtd. 16/1/2004 passed by Additional District Sessions Judge, Court No.3, Fatehgarh, Farrukhabad in Sessions Trial No. 626 of 2000 (State Vs. Lala Ram and Others), arising out of Case Crime No. 41 of 2000, under Ss. 147, 148, 149, 302 IPC, Police Station Kayam Ganj, District Farrukhabad, by which the accused-appellants have been convicted for the offence under Sec. 147 IPC and awarded the sentence of two years' rigorous imprisonment, under Sec. 148 IPC and awarded the sentence of three years' rigorous imprisonment, under Sec. 302 read with Sec. 149 IPC and awarded the sentence of life imprisonment with a fine of Rs.5,000.00 each with default stipulations.

(3.) Chief Judicial Magistrate, Farrukhabad vide his letter dtd. 22/3/2021 has informed this Court that appellant no.1 Lala Ram has passed away about seven months back, as such, the instant criminal appeal on behalf of appellant no.1 Lala Ram, is dismissed as having been abated.