Jitendra And Another vs State Of U.P.
2022 Latest Caselaw 14829 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 16 of 1999
 

 
Appellant :- Jitendra And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- V.K.Agnihotry,S.C.Dwivedi
 
Counsel for Respondent :- D.G.A.
 

 
Hon'ble Samit Gopal,J.

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

The present appeal under Section 374 Cr.P.C has been preferred by the appellants against the judgment and order dated 9.12.1998 passed by Special Judge, Dacoity Effected Area, Etawah in S.T. No.7 of 1994.

As per the office report dated 18.10.2022, a report of C.J.M., Etawah dated 1.10.2022 has been received stating therein that both the appellants Jitendra and Lakhan Singh have died. The said report has been sent after due verification.

This Court has perused the said report which states that the accused-appellant no.1 Jitendra has died about four years back and appellant no.2 Lakhan Singh has died on 30.8.2018.

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