Ramesh Kumar @ Ramu Soni vs State Of U.P.
2023 Latest Caselaw 23047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170105
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 5959 of 2006
 

 
Appellant :- Ramesh Kumar @ Ramu Soni
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajesh Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
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 27.9.2006 and 28.9.2006 passed by Addl. Sessions Judge/F.T.C. I, Court No.6 Banda in S.T. No.187 of 2004 (State Vs. Ramesh Kumar @ Ramu Soni).

3. As per the office report dated 31.7.2023, a report of C.J.M., Banda dated 13.4.2023 has been received stating therein that the sole appellant Ramesh Kumar @ Ramu Soni has died on 15.12.2022. 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