Rajjak vs State Of U.P.
2022 Latest Caselaw 20587 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 634 of 1999
 

 
Appellant :- Rajjak
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Tripathi B.G.Bhai
 

 
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 Rajjak against the judgment and order dated 10.03.1999 passed by I Additional District and Sessions Judge, Siddharth Nagar in Sessions Trial No. 115 of 1995, Police Station Golhora, District Siddharth Nagar.

As per office report dated 04.03.2022 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 14.12.2021 informed that the appellant - Rajjak has died 8 years ago. In support of which a report of concerned police station and the copy of death certificate issued by 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.)