Pooran Singh vs State Of U.P.
2022 Latest Caselaw 16352 ALL

Citation : 2022 Latest Caselaw 16352 ALL
Judgement Date : 9 November, 2022

Allahabad High Court

Pooran Singh vs State Of U.P. on 9 November, 2022

Bench: Samit Gopal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2827 of 2001
 

 
Appellant :- Pooran Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.K.Pundir
 
Counsel for Respondent :- Govt. Advocate
 

 
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 Sanjay Kumar Singh, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 31.7.2001 passed by Addl. Sessions Judge, Court Rom No.11, District Saharanpur in Special Case No.38/2000.

As per the office report dated 18.10.2022, a report of C.J.M., Saharanpur dated 25.8.2022 has been received stating therein that the sole appellant Pooran Singh has died about 8 years back. The said report has been sent after due inquiry/verification.

This Court has perused the said report which states that the accused-appellant Pooran Singh has died about 8 years back.

In view of the above, the appeal stands abated.

File consigned to records.

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

(Samit Gopal, J.)

Order Date :- 9.11.2022

Gaurav