Rajendra Singh vs State Of U.P
2022 Latest Caselaw 20588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2883 of 1999
 

 
Appellant :- Rajendra Singh
 
Respondent :- State Of U.P
 
Counsel for Appellant :- S.S.Rajput
 
Counsel for Respondent :- Govt.Advocate
 

 
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 Rajendra Singh against the judgment and order dated 30.10.1999 passed by District and Sessions Judge, Aligarh in Sessions Trial No. 275 of 1995, Police Station Khari, District Aligarh.

As per office report dated 01.12.2022 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 30.09.2022 informed that the appellant - Rajendra Singh has died. In support of which a report of concerned police station and the copy of death certificate issued by village Panchayat 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.)