Bhopal Singh vs State Of U.P.
2022 Latest Caselaw 14826 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1851 of 1998
 

 
Appellant :- Bhopal Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ashok Bhatnagar
 
Counsel for Respondent :- Govt. Advocate
 

 
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 B.B. Upadhyay, 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 4.8.1998 passed by Addl. District Judge, Saharanpur in S.T. No.733 of 1994.

As per the office report dated 19.10.2022, a report of C.J.M., Saharanpur has been received stating therein that the sole appellant Bhopal Singh has died on 7.8.1999. The said report has been sent after due verification.

This Court has perused the said report which states that the accused-appellant Bhopal Singh has died on 7.8.1998.

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 :- 20.10.2022

Gaurav