Mohan Singh vs State Of U.P.
2022 Latest Caselaw 11804 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 3047 of 1986
 

 
Appellant :- Mohan Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.N.Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellant to press this appeal.

Sri Sanjay Kumar Singh,learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Mohar Singh against the judgment and order dated 05.11.1986 passed by Special Judge (Docaity), Budaun in Special Sessions Trial No. 80 of 1984, Police Station Musaja, District Budaun.

As per office report dated 24.08.2022 a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 18.05.2022 informed that the appellant-Mohar Singh has died. In support of which a report of concerned police station and the certified copy of the village pradhan have also been annexed thereto.

Accordingly, the appeal stands abated.

Office is directed to communicate this order to the District and Sessions Judge concerned within two weeks from today.

Order Date :- 30.8.2022

M. ARIF

(Samit Gopal, J.)