Sambhu Dayal vs State Of U.P.
2022 Latest Caselaw 11810 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1097 of 1986
 

 
Appellant :- Sambhu Dayal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ram Babu
 
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 Raj Kumar Gupta, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Sambhu Dayal against the judgment and order dated 04.04.1986 passed by Special Judge, Rampur in Special Case No. 2 of 1983, Police Station Kotwali, District Rampur.

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 20.06.2022 informed that the appellant-Sambhu Dayal has died on 25.01.1996. In support of which a report of concerned police station and the copy of witnesses of the statements 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.)