Smt. Kamar Jahan vs State Of U.P.
2023 Latest Caselaw 21006 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158225
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 6692 of 2006
 

 
Appellant :- Smt. Kamar Jahan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Abhay Raj Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. There is an illness slip reported of Sri Abhay Raj Singh, learned counsel for the appellant. Sri Sanjay Kumar Singh, learned counsel for the State is present.

2. The present appeal under section 374/389 Cr.P.C. has been preferred by the appellant against the judgment and order dated 12.10.2006 passed by Additional Sessions Judge, Court No. 5, Pilibhit, in S.S.T. No. 26 of 2006.

3. As per the office report dated 24.07.2023 a report of CJM concerned dated 15.07.2023 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.)