Amresh vs State Of U.P.
2022 Latest Caselaw 20594 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1765 of 2000
 

 
Appellant :- Amresh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.S.Malik
 
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 Amresh against the judgment and order dated 20.07.2000 passed by Special Upper Sessions Judge, Muzaffar Nagar in Sessions Trial No. 866 of 1999, Police Station Titavi, District Muzaffar Nagar.

As per office report dated 18.10.2022 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 02.02.2022 informed that the appellant-Amresh has died on 18.02.2014. 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.)