Sukha vs State Of U.P.
2022 Latest Caselaw 20590 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1552 of 1999
 

 
Appellant :- Sukha
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Braham Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

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

Sri Shashi Kant Pandey, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Sukha against the judgment and order dated 29.06.1999 passed by XII Additional Sessions Judge, Moradabad in Sessions Trial No. 371 of 1996, Police Station Majhola, District Moradabad.

As per office report dated 30.11.2022 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 04.11.2022 informed that the appellant - Sukha has died 12-13 years ago. In support of which a report of concerned police station 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.)