Akbar And Others vs State
2022 Latest Caselaw 20578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 155 of 1991
 

 
Appellant :- Akbar And Others
 
Respondent :- State
 
Counsel for Appellant :- R.N. Sharma
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellants to press this appeal.

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

The present appeal has been filed by the appellants- Akbar, Rasheed and Ewaj against the judgment and order dated 17.01.1991 passed by I Additional Sessions Judge, Meerut in Sessions Trial No. 122 of 1985, Police Station Incholi, District Meerut.

As per office report dated 07.12.2022 a report from C.J.M. concerned was called for regarding living status of the appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 12.11.2022 informed that the appellants- Akbar, Rasheed and Ewaj have died. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh as well as 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.)