Komal vs State Of U.P.
2023 Latest Caselaw 23046 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170614
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2601 of 1983
 

 
Appellant :- Komal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S. Trivedi
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list. No one appears on behalf of the appellant 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 appellant against the judgment and order dated 24.10.1983 passed by Addl. Sessions Judge, Gorakhpur in S.T. No.43 of 1981.

3. As per the office report dated 20.7.2023, a report of C.J.M., Gorakhpur dated 12.5.2023 has been received stating therein that the sole appellant Komal 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 has 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