Doongariya vs State Of U.P.
2022 Latest Caselaw 15094 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 1060 of 1986
 

 
Appellant :- Doongariya
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Pt. Mohan Chandra
 
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 Raj Kumar Gupta, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Doongariya against the judgment and order dated 25.02.1986 passed by VIII Additional Sessions Judge, Moradabad in Sessions Trial No. 180 of 1982, Police Station Kurh Fateh Garh, District Moradabad.

As per office report dated 20.08.2022 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 01.07.2021 informed that the appellant-Doongariya has died nine years ago. In support of which a report of concerned police station and the copy of death certificate issued by village pradhan 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.)