Virendra And Another vs State Of U.P.
2023 Latest Caselaw 23043 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170288
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1673 of 2006
 

 
Appellant :- Virendra And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Radhey Shyam Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised. No one appears on behalf of the appellants to press this appeal. Sri Ajay Singh, learned A.G.A-I for the State is present.

2. The present appeal has been preferred by the appellants against the judgment and order dated 6.3.2006 passed by Addl. Sessions Judge/F.T.C. Court No.5, Shahjahanpur in S.T. No.155 of 2001 (State Vs. Virendra and another).

3. As per the office report dated 7.8.2023, a report of C.J.M., Shahjahanpur has been received stating therein that the appellant no.1 Virendra has died 12 years back and appellant no.2 Rajbahadur has died four years back. The said report has been sent after due inquiry.

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

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

6. 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