Beni Ram vs State Of U.P.
2022 Latest Caselaw 20557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2671 of 1987
 

 
Appellant :- Beni Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- N.S. Chaudhary
 
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.

Ms. Arti Agarwal, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Beni Ram against the judgment and order dated 09.11.1987 passed by IV Additional Sessions Judge, Etah in Sessions Trial No. 180 of 1987, Police Station Mirhachi, District Etah.

As per office report dated 23.11.2022 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 11.10.2022 informed that the appellant - Beni Ram has died on 15.11.2004. 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.)