Balwan vs State Of U.P.
2023 Latest Caselaw 21012 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158439
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2939 of 2006
 

 
Appellant :- Balwan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- K.D. Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised. No one appears for the appellant to press this appeal. 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 03.05.2006 passed by Additional Sessions Judge/Fast Track Court, Mahoba in Session Trial No. 157 of 2004.

3. As per the office report dated 20.07.2023 a report of CJM concerned dated 117.06.2023 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.)