Shiv Prasad vs Shiv Zanam
2022 Latest Caselaw 14827 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 579 of 1999
 

 
Appellant :- Shiv Prasad
 
Respondent :- Shiv Zanam
 
Counsel for Appellant :- Rajesh Kumar
 
Counsel for Respondent :- K.S.Kushwaha
 

 
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 9.10.1990 passed by A.C.J.M I, Ballia in Case No.960 of 1990.

As per the office report dated 18.10.2022, a report of C.J.M., Ballia dated 27.9.2022 has been received stating therein that the sole appellant Shiv Prasad has died on 19.9.1999. The said report has been sent after due verification.

This Court has perused the said report which states that the accused-appellant Shiv Prasad has died on 19.9.1999.

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