Nanhey vs State Of U.P.
2022 Latest Caselaw 20583 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 594 of 1993
 

 
Appellant :- Nanhey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Wasim Alam
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri S.U. Ansari, Advocate holding brief of Sri Wasim Alam, learned counsel for the appellant and Sri Shashi Kant Pandey, learned counsel for the State.

The present appeal has been filed by the appellant Nanhey against the judgment and order dated 31.03.1993 passed by VI Additional Sessions Judge, Bareilly in Sessions Trial No. 494 of 1985, Police Station Kila, District Bareilly.

As per office report dated 07.12.2022 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 22.09.2022 informed that the appellant - Nanhey has died. 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.)