Nannhe Singh Alias Nanhe Ram vs State Of U.P.
2022 Latest Caselaw 15100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 6327 of 2004
 

 
Appellant :- Nannhe Singh Alias Nanhe Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Deepak Kumar Srivastava
 
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 S.B. Maurya, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Nannhe Singh Alias Nanhe Ram against the judgment and order dated 07.10.2004 passed by Additional District and Sessions Judge/Fast Track Court No. 3, Moradabad in Sessions Trial No. 85 of 2003, Police Station Nagfani, District Moradabad.

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 21.09.2002 informed that the appellant-Nannhe Singh Alias Nanhe Ram has died on 05.11.2007. In support of which a report of concerned police station and the copy of death certificate issued by the 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.)