UMA SHANKER SHARMA vs. THE REGISTRAR GENERAL HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD

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 th submitted that the appellant died on 27 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: