Ratan Lal vs State Of U.P.
2022 Latest Caselaw 20562 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2893 of 1988
 

 
Appellant :- Ratan Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Kamal Krishna
 
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 Ratan Lal against the judgment and order dated 12.12.1988 passed by Special Additional Sessions Judge, Muzaffar Nagar in Sessions Trial No. 406 of 1984, Police Station Charthawal, District Muzaffar Nagar.

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 10.11.2022 informed that the appellant - Ratan Lal has died on 20.10.2018. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh 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.)