Full Judgment Text
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.
.....................J.
(C.T. RAVIKUMAR)
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.28
17:26:34 IST
Reason:
New Delhi
September 24, 2021