Sura Prasad vs State Of U.P.
2022 Latest Caselaw 18391 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 612 of 1990
 

 
Appellant :- Sura Prasad
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rama Shankar Misra,Deepak Kumar Tripathi,Yogesh Kumar Srivastava
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri S.B. Maurya, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 14.3.1990 passed by Special Judge, (Economic Offences), Allahabad in C.C.No.12 of 1987.

As per the office report dated 13.9.2022, a report of C.J.M., Kaushambi dated 19.2.2019 has been received stating therein that the sole appellant Suraj Prasad has died on 30.01.2022. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Suraj Prasad has died on 30.01.2022.

In view of the above, the appeal stands abated.

File consigned to records.

Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 22.11.2022

Gaurav