Dhani Ram vs State Of U.P.And Others
2022 Latest Caselaw 20556 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 366 of 1987
 

 
Appellant :- Dhani Ram
 
Respondent :- State Of U.P.And Others
 
Counsel for Appellant :- S.K. Chaturvedi
 
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 appellant to press this appeal. Ms. Arti Agarwal, learned counsel for the State is present.

The present appeal under Section 374 Cr.P.C has been preferred by the appellant against the judgment and order dated 7.1.1987 passed by Special Sessions Judge, Jhansi in Special Case No.106 of 1985.

As per the office report dated 7.12.2022, a report of C.J.M., Jhansi dated 27.9.2022 has been received stating therein that the sole appellant Dhani Ram has died. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Dhani Ram has died in 1998.

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