Raghubir Singh vs State Of U.P.
2022 Latest Caselaw 16363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 3550 of 2005
 

 
Appellant :- Raghubir Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- H.L. Pandey
 
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 B.B. Upadhyay, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Raghubir Singh against the judgment and order dated 29.07.2005 passed by Special Judge (SC/ST) Act, Budaun in Sessions Trial No. 105 of 1997, Police Station Ushait, District Budaun.

As per office report dated 31.10.2022 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 13.07.2022 informed that the appellant- Raghubir Singh 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 :- 9.11.2022

M. ARIF

(Samit Gopal, J.)