Ram Nidhi Pasi vs State Of U.P.
2022 Latest Caselaw 18138 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1987 of 1999
 

 
Appellant :- Ram Nidhi Pasi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Kamal Krishna
 
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 S.B. Maurya, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Ram Nidhi Pasi against the judgment and order dated 13.08.1999 passed by VII Additional Sessions Judge, Allahabad in Sessions Trial No. 131 of 1996, Police Station Naini, District Allahabad.

As per office report dated 18.08.2022 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 21.01.2022 informed that the appellant-Ram Nidhi Pasi has died on 19.02.2016. 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 statement of the other witness has 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 :- 21.11.2022

M. ARIF

(Samit Gopal, J.)