Babu Ram vs State
2022 Latest Caselaw 15095 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 729 of 1990
 

 
Appellant :- Babu Ram
 
Respondent :- State
 
Counsel for Appellant :- Braham Singh
 
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 S.B. Maurya, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Babu Ram against the judgment and order dated 29.03.1990 passed by VIII Additional Sessions Judge, Moradabad in Sessions Trial No. 469 of 1982, Police Station Hayat Nagar, District Moradabad.

As per office report dated 18.10.2022 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 17.10.2022 informed that the appellant-Babu Ram has died. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh 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.)