Kishan Lal vs State Of U.P.
2022 Latest Caselaw 20573 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 564 of 1989
 

 
Appellant :- Kishan Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sunil Ambwani,Arun Kumar,Sudhanshu Srivastava
 
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 appellants Kishan Lal and Arun Kumar Bathla against the judgment and order dated 24.02.1989 passed by Special Judge, Saharanpur in Special Case No. 12 of 1986, Police Station Kotwali Nagar, District Saharanpur.

In so far as the appellant no.1/Kishan Lal is concerned, the appeal stood abated.

As per office report dated 06.12.2022 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 25.11.2022 informed that the appellant - Arun Kumar Bathla has died on 07.03.2022. 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.)