Sushil Kumar vs State Of U.P.
2022 Latest Caselaw 15103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 4740 of 2004
 

 
Appellant :- Sushil Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rahul Chaturvedi
 
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 B.B. Upadhyay, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Sushil Kumar against the judgment and order dated 25.09.2003 passed by Additional District Judge, Court No.4, Mathura in Sessions Trial No. 788 of 2002, Police Station Raya, 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 02.04.2022 informed that the appellant-Sushil Kumar has died 3-4 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.)