Mulloo vs State Of U.P.
2022 Latest Caselaw 20554 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1860 of 1986
 

 
Appellant :- Mulloo
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.N. Sharma
 
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 Mulloo against the judgment and order dated 12.06.1986 passed by 9th Additional District and Sessions Judge, Etah in Sessions Trial No. 114 of 1985, Police Station Bagwala, District Etah.

As per office report dated 07.12.2022 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 16.04.2022 informed that the appellant - Mulloo has died 15 years ago. In support of which a report of concerned police station and the copy of death certificate issued by village pradhan and the copy of the statements of the other witnesses 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 :- 9.12.2022

M. ARIF

(Samit Gopal, J.)