Shiv Kumar vs State Of U.P.
2022 Latest Caselaw 982 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- CRIMINAL APPEAL No. - 508 of 2005
 
Appellant :- Shiv Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Manish Bajpai,Santosh Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

None appears on behalf of the appellant to press this appeal.

However, Sri Vishwas Shukla, learned Additional Government Advocate for the State-respondent is present.

The instant appeal arises out of judgment and order dated 9.3.2005 passed by the Additional Sessions Judge, Court No.5, Unnao in Sessions Trial No. 86 of 2002, arising out of Crime No. 287 of 2002, under Section 302 I.P.C., Police Station Ajgain, District Unnao.

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 28.10.2021, the Chief Judicial Magistrate, Unnao has sent a report dated 18.10.2021 whereby it has been mentioned that the sole appellant-Shiv Kumar had died. In support of his report, he has enclosed the report of concerned Police Station, 'Tehrir' by Gram Pradhan, statements of family member (brother) and concerned Sub-Inspector.

In view of above, the appeal stands abated in respect of the sole appellant-Shiv Kumar.

.

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

Order Date :- 8.4.2022

lakshman