Lala vs State Of U.P.
2022 Latest Caselaw 20559 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1624 of 1987
 

 
Appellant :- Lala
 
Respondent :- State of U.P.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Ankit Srivastava, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 9.6.1987 passed by IInd Addl. Sessions Judge/Special Judge (DAA), Banda in S.T. No.98 of 1985.

As per the office report dated 23.11.2022, a report of C.J.M., Banda dated 1.11.2022 has been received stating therein that the sole appellant Lala has died around ten years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Lala has died around ten years back.

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