Smt. Kamli Devi vs State Of U.P.
2022 Latest Caselaw 15014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1325 of 2005
 

 
Appellant :- Smt. Kamli Devi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajeev Goswami,Amit Mishra
 
Counsel for Respondent :- Govt. Advocate,Rakesh Upadhyay,Ranjay Kumar
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellant to press this appeal.

Sri Ankit Srivastava, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Smt. Kamli Devi against the judgment and order dated 10.03.2005 passed by Additional Sessions Judge/Special Judge (NDPS) Act, Court No. 3, Ballia in Sessions Trial No. 97 of 1999, Police Station Sikandarpur, District Ballia.

As per office report dated 12.10.2022 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 24.08.2022 informed that the appellant-Smt. Kamli Devi has died on 30.06.2006. In support of which a report of concerned police station and the copy of death certificate issued by New Delhi, Municipal Council and village pradhan 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 :- 21.10.2022

M. ARIF

(Samit Gopal, J.)