Smt. Chunno Devi vs State Of U.P.
2023 Latest Caselaw 23039 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170025
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 6665 of 2006
 

 
Appellant :- Smt. Chunno Devi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ashwini Kumar Awasthi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list.

2. Heard Sri Pranav Tiwari holding brief of Sri Ashwini Kumar Awasthi, learned counsel for the appellant and Sri Birendra Pratap Singh, learned counsel for the State and perused the records.

3. The present appeal has been preferred by the appellant against the judgment and order dated 9.10.2006 passed by Sessions Judge, Pilibhit in S.T. No.391 of 2003.

4. As per the office report dated 5.8.2023, a report of C.J.M., Pilibhit dated 10.7.2023 has been received stating therein that the sole appellant Smt. Chunno Devi has died on 29.7.2016. The said report has been sent after due inquiry.

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

6. In view of the above, the appeal stands abated.

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 from today.

(Samit Gopal, J.)

Order Date :- 23.8.2023

Gaurav Kuls