Vir Pal vs State Of U.P.
2022 Latest Caselaw 11807 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1872 of 1986
 

 
Appellant :- Vir Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- J.S. Tomar,R.S. Kushwaha
 
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-Vir Pal against the judgment and order dated 18.03.1986 passed by Special Judge (E.C. Act), Budaun, in Sessions Trial No. 361 of 1984, Police Station Alapur, District Budaun.

As per office report dated 27.07.2022 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 16.05.2022 informed that the appellant/Vir Pal has died on 13.07.2018. In support of which a report of concerned police station and the copy of death certificate 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.)