Munna Lal Kori vs State Of U.P.
2022 Latest Caselaw 15099 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 6102 of 2004
 

 
Appellant :- Munna Lal Kori
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Narendra Mohan,Harish Chandra Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
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 Munna Lal Kori against the judgment and order dated 06.11.2004 passed by Upper Session Judge/Fast Track Court No. 3, Jhansi in Sessions Trial No. 123 of 2003, Police Station Lahchura, District Jhansi.

As per office report dated 14.10.2022 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 15.04.2022 informed that the appellant-Munna Lal Kori has died on 24.08.2011. In support of which a report of concerned police station and the copy of death certificate issued by State Government 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.)