Atar Singh And Another vs State Of U.P.
2022 Latest Caselaw 11811 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 557 of 1987
 

 
Appellant :- Atar Singh And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.N. Mishra
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellants 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 appellants- Atar Singh and Jai Pal Singh against the judgment and order dated 20.02.1987 passed by Sessions Judge, Shahjahanpur in Sessions Trial No. 219 of 1986, 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 appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 23.05.2022 informed that the appellants- Atar Singh and Jai Pal Singh have died. 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.)