Pawan vs State Of U.P.
2022 Latest Caselaw 15102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 5856 of 2004
 

 
Appellant :- Pawan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- L.K.Pandey,V.K.Tripathi
 
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 B.B. Upadhyay, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Pawan against the judgment and order dated 29.10.2004 passed by Additional District and Sessions Judge, Court No. 13 (Fast Track), Matura in Sessions Trial No. 440 of 2003, Police Station Kotwali, District Mathura.

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 01.04.2022 informed that the appellant-Pawan has died on 23.11.2015. In support of which a report of concerned police station and the copy of death certificate issued by State Government and the statements of 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.)