B.D.A. vs Ram Prakash
2022 Latest Caselaw 11821 ALL

Citation : 2022 Latest Caselaw 11821 ALL
Judgement Date : 30 August, 2022

Allahabad High Court

B.D.A. vs Ram Prakash on 30 August, 2022

Bench: Samit Gopal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1787 of 1988
 

 
Appellant :- B.D.A.
 
Respondent :- Ram Prakash
 
Counsel for Appellant :- Naveen Sinha
 
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.

The present appeal has been filed against the judgment and order dated 28.05.1988 by which the respondent no.1 has been acquitted of the charges levelled against him.

The report of the CJM concerned dated 10.09.2021 states that respondent no.1 Ram Prakash died on 09.08.2020 after illness. The death certificate of Ram Prakash r/o Satulkhata, Tehsil/Block Meerganj, District Bareilly has been sent with it along with other documents. Since the respondent who was an accused and facing trial earlier but he was acquitted and died.

Hence, the present appeal be consigned to records.

Order Date :- 30.8.2022

M. ARIF

(Samit Gopal, J.)