Manju vs State Of U.P.
2022 Latest Caselaw 16358 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1465 of 2004
 

 
Appellant :- Manju
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Krishn Mohan Tripathi,Dharmendra Singhal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri Rajesh Kumar Rao, Advocate holding brief of Sri K.M. Tripathi, learned counsel for the appellant and Sri B.B. Upadhyay, learned State and perused the records.

The present appeal has been filed by the appellant Manju against the judgment and order dated 27.02.2004 passed by Additional Sessions Judge, Court No.1, Rampur in Sessions Trial No. 407 of 1995, Police Station Ganj, District Rampur.

As per office report dated 19.10.2022 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 25.07.2022 informed that the appellant-Manju has died on 06.06.2015. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh along with the copy of the statement of village pradhan 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 :- 9.11.2022

M. ARIF

(Samit Gopal, J.)