Rashid vs State Of U.P.
2022 Latest Caselaw 2414 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 2710 of 1981
 

 
Appellant :- Rashid
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.B.Sahai,Archna 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.

Sri Raj Kumar Gupta, learned counsel for the State is present.

The present appeal has been filed by Rashid son of Sadique against the judgment and order dated 03.11.1981 passed by the IVth Additional Sessions Judge, Ghaziabad in Sessions Trial No. 44 of 1976 (State of U.P. Vs. Rashid) convicting the appellant under Section 307 IPC and sentencing him to four years rigorous imprisonment.

As per the office report dated 15.12.2021 the sole appellant Rashid has died.

A perusal of the report of the CJM, Meerut dated 02.11.2021 also shows that an enquiry was made and then report has been sent stating that the appellant has died on 31.01.2021.

In these circumstances, the present appeal stands abated.

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

Order Date :- 9.5.2022

M. ARIF

(Samit Gopal, J.)