Rajvir vs State Of U.P.
2022 Latest Caselaw 16385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1916 of 2001
 

 
Appellant :- Rajvir
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sunil Kumar
 
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 Rajvir against the judgment and order dated 23.05.2001 passed by Sessions Judge, Bulandshahar in Sessions Trial No. 1063 of 2000 and S.T. No. 1062 of 2000, Police Station Khurja City, District Bulandshahar.

As per office report dated 23.06.2021 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 27.05.2021 informed that the appellant-Rajvir has died in the year 2005. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh 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.)