Jagat Narayan vs State Of U.P.
2022 Latest Caselaw 20551 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2538 of 1986
 

 
Appellant :- Jagat Narayan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.D. Giri
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellants to press this appeal. Sri Sanjay Kumar Singh, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellants against the judgment and order dated 18.9.1986 passed by IVth Addl. Sessions Judge, Varanasi in S.T. No.237 of 1983.

As per the office report dated 7.12.2022, a report of C.J.M., Varanasi dated 22.11.2022 has been received stating therein that as per the report of Police Station Cholapur, all the four appellants i.e. appellant nos.1. Jagat Narayan, 2. Sharda Singh, 3. Kanta Singh and 4. Hari Shankar Singh have died. The appellant nos.1 and 2 have died about one year back and appellant nos.3 and 4 have died about twelve and half years back respectively. The said report has been sent after due inquiry.

This Court has perused the said report which states that all the four accused-appellants have died.

In view of the above, the appeal stands abated.

File consigned to records.

Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 9.12.2022

Gaurav