State Of U.P vs Pappu
2022 Latest Caselaw 905 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- GOVERNMENT APPEAL No. - 1223 of 2005
 

 
Appellant :- State Of U.P
 
Respondent :- Pappu
 
Counsel for Appellant :- B.K.Srivastava
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Sri Chandra Shekhar Pandey, learned Additional Government Advocate for the appellant-State is present. However, none appears for the sole respondent to press this appeal.

The instant appeal arises out of the judgment and order dated 10.06.2005 passed by the Additional Sessions Judge, Court No.8, District Sitapur in Sessions Trial No. 685 of 2003, under Sections 363/366/376 I.P.C., Police Station Maholi, District Sitapur whereby the sole respondent has been acquitted.

It transpires from the record that the office vide its report dated 22.10.2021 has reported that the compliance report of Chief Judicial Magistrate, Sitapur dated 11.10.2021 has been received and as per report, the sole respondent-Pappu has died.

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

.

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

Order Date :- 8.4.2022

lakshman