Prakash vs State Of U.P.
2022 Latest Caselaw 7961 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 91
 

 
Case :- CRIMINAL APPEAL No. - 1113 of 1989
 

 
Appellant :- Prakash
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Braham Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list.

No one appears on behalf of the appellant to press this appeal. Sri Raj Kumar Gupta, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant/Prakash against the judgment and order dated 5.4.1989 passed by XIth Additional Sessions Judge, Moradabad in Session Trial No. 175 of 1987, whereby the appellant has been convicted and sentenced under Section 376 I.P.C. to undergo 7 years rigorous imprisonment and to undergo three months rigorous imprisonment under Section 323 I.P.C.

As per office report dated 14.7.2022, a report from C.J.M., Sambhal at Chandausi in compliance of the order dated 19.5.2022 has been received, stating therein the statements of S.I. Shivnath Singh, Lalaram real nephew of the appellant, Naresh and Village Pradhn have been recorded with regard to death of the appellant and they have confirmed the death of the appellant. Copies of the said statements have been annexed with the report of C.J.M., Sambhal.

Accordingly, the appeal stands abated.

Office is directed to communicate this order to District and Sessions Judge concerned within two weeks from today.

(Samit Gopal,J.)

Order Date :- 25.7.2022

Naresh