Ram Gopal vs State
2022 Latest Caselaw 11806 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1901 of 1986
 

 
Appellant :- Ram Gopal
 
Respondent :- State
 
Counsel for Appellant :- M.B. Saxena
 
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 Ankit Srivastava,learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Ram Gopal Gupta against the judgment and order dated 09.07.1986 passed by Special Judge, Basti in Special Case No. 38 of 1985, Police Station Purani Basti, District Basti.

As per office report dated 21.04.2022 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 04.01.2022 informed that the appellant-Ram Gopal Gupta has died on 23.07.2019. In support of which a report of concerned police station and the witnesses of the family members 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.)