Shiv Kumar Pandit vs State Of U.P.
2022 Latest Caselaw 20596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 582 of 2003
 

 
Appellant :- Shiv Kumar Pandit
 
Respondent :- State of U.P.
 
Counsel for Appellant :- M.C. Chaturvedi,Dwivedi S.C.
 
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 Ankit Srivastava, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Shiv Kumar Pandit against the judgment and order dated 03.02.2003 passed by Special Judge, S.C. & S.T. Act, Jalaun at Orai in Sessions Trial No. 397 of 1996, Police Station Jalaun, District Jalaun.

As per office report dated 20.01.2020 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 13.12.2019 informed that the appellant-Shiv Kumar Pandit has died. 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.)