Krishn Pal vs State Of U.P.
2022 Latest Caselaw 19227 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2093 of 1986
 

 
Appellant :- Krishn Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- D.N. Wali
 
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 S.B. Maurya, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Krishn Pal against the judgment and order dated 25.07.1986 passed by Special Judge (E.C. Act), Budaun in Sessions Trial No. 153 of 1985, Police Station Dataganj, District Budaun.

As per office report dated 17.09.2022 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 19.09.2022 informed that the appellant-Krishn Pal has died 10 years ago. In support of which a report of concerned police station and the copy of death certificate issued by Kshetra Panchayat Member 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 :- 29.11.2022

M. ARIF

(Samit Gopal, J.)