State Of U.P. vs Anwar Karim
2022 Latest Caselaw 903 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- GOVERNMENT APPEAL No. - 405 of 1982
 
Appellant :- State of U.P.
 
Respondent :- Anwar Karim
 
Counsel for Appellant :- G.A
 
Counsel for Respondent :- S.M.Nasir
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Mr. Chandra Shekhar Pandey, learned Additional Government Advocate for the State-appellant is present.

However, none appears on behalf of the sole respondent-Anwar Karim to press this appeal.

The instant appeal arises out of judgment and order dated 31.01.1981 passed by IV Additional District and Sessions Judge, Sitapur in Sessions Trial No. 563 of 1978, under Section 302 I.P.C., Police Station Mahmudabad, District Sitapur, whereby the sole respondent has been acquitted.

Since it is an old appeal, the Registry of this Court has sent a letter to the Chief Judicial Magistrate concerned to know about the living status of the appellant.

As per office report dated 07.02.2022, the Chief Judicial Magistrate, Sitapur has sent a report dated 28.01.2022 whereby it has been mentioned that the sole respondent-Anwar Karim has died. In support of his report, he has enclosed the report of concerned Police Station.

In view of above, the appeal stands abated in respect of the sole respondent-Anwar Karim.

.

[Mrs. Saroj Yadav, J.] [Ramesh Sinha, J.]

Order Date :- 8.4.2022

lakshman