Durga Das vs State
2022 Latest Caselaw 18397 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1761 of 1990
 

 
Appellant :- Durga Das
 
Respondent :- State
 
Counsel for Appellant :- H.N. Shrama,H.K. Sharma
 
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 29.8.1990 passed by IV Addl. Sessions Judge, Saharanpur in S.T. No.172 of 1990.

As per the office report dated 11.10.2022, a report of C.J.M., Saharanpur dated 28.9.2022 has been received stating therein that the sole appellant Durga Das has died around 20 years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Durga Das has died around 20 years back.

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