Ghanshyam vs State Of U.P.
2022 Latest Caselaw 16382 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 671 of 1985
 

 
Appellant :- Ghanshyam
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Keshav Sahai,R.B. Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellant to press this appeal.

Sri Sanjay Kumar Singh, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellants Ghanshyam and Lakhan Singh against the judgment and order dated 27.02.1985 passed by IV Additional Sessions Judge, Mathura in Sessions Trial No. 207 of 1984, Police Station Farah, District Mathura.

The appeal in so far as the appellant no.1/Ghanshyam is concerned, stands abated vide order dated 08.08.2022. In so far as the appellant no.2/Lakhan is concerned.

As per office report dated 29.09.2022 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 30.08.2022 informed that the appellant-Lakhan has died. In support of which a report of concerned police station 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.)