Sonu @ Vinay vs State Of U.P.
2022 Latest Caselaw 15108 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 5070 of 2005
 

 
Appellant :- Sonu @ Vinay
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mohd. Yusuf
 
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 Sonu @ Vinay against the judgment and order dated 26.10.2005 passed by Additional Sessions Judge/Fast Track Court No. 1, Saharanpur in Sessions Trial No. 1069 of 2002 and 441 of 2004, Police Station Sadar Bazar, District Saharanpur.

As per office report dated 17.10.2022 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 28.07.2022 informed that the appellant-Sonu @ Vinay has died on 12.12.2006 due to road accident. In support of which a report of concerned police station and the copy of death certificate issued by village pradhan 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.)