Bharat vs State Of U.P.
2023 Latest Caselaw 20993 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158381
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3597 of 2006
 

 
Appellant :- Bharat
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajesh Kr. Srivastava,A.Kumar.Srivastava,R.B. Sahai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised. No one appears for the appellant to press this appeal despite the fact that there are three learned counsels appearing in the matter. Sri Triveni Sharan Rai, learned counsel for the State is present.

2. The present appeal under section 374(2) Cr.P.C. has been preferred by the appellant against the judgment and order dated 20.06.2006 passed by Upper Sessions Judge, Court No. 13, Allahabad in Sessions Trial No. 1196 o f 1999.

3. As per the office report dated 24.07.2023 a report of CJM concerned dated 06.06.2023 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. 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.)