Nasir vs State Of U.P.
2023 Latest Caselaw 20987 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158460
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2002 of 2006
 

 
Appellant :- Nasir
 
Respondent :- State of U.P.
 
Counsel for Appellant :- B.K. Solanki
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. Heard Sri B.K. Solanki, learned counsel for the appellant and Sri Ajai Singh, learned counsel for the State.

2. The present appeal under section 374(2) Cr.P.C. has been preferred by the appellant against the judgment and order dated 20.02.2006 passed by Additional Sessions Judge (Special) (E.C. Act), Badaun, in Sessions Trial No. 681 of 2000.

3. As per the office report dated 21.07.2023 a report of CJM concerned dated 06.07.2023 has been received stating therein that the sole appellant has died. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant have died.

5. In view of the same, the appeal stands abated.

6. File consigned to records.

7. The trial court records, if received, be sent back along with the communication of this order. Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

Order Date :- 7.8.2023

K.K. Maurya

(Samit Gopal,J.)