Jwala Prasad And Another vs State Of U.P.
2022 Latest Caselaw 20589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2831 of 1999
 

 
Appellant :- Jwala Prasad And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vinay Saran
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellants 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- Jwala Prasad and Smt. Lelawati against the judgment and order dated 27.10.1999 passed by Vth Additional Sessions Judge, Pilibhit in Sessions Trial No. 58 of 1998, Police Station Kotwali, District Pilibhit.

As per office report dated 18.10.2022 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 04.01.2022 informed that the appellants- Jwala Prasad and Smt. Lelawati have died on 21.10.2016 and 10 years before respectively. 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 Member of Nagar Palika Parishad, Pilibhit 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.)