Ram Autar vs State Of U.P.
2023 Latest Caselaw 23048 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170170
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 4227 of 2006
 

 
Appellant :- Ram Autar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- L.M. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. Heard Sri L.M. Singh, learned counsel for the appellant and Sri Birendra Pratap Singh, learned counsel for the State.

3. The present appeal has been preferred by the appellant against the judgment and order dated 26.7.2006 passed by Addl. Sessions Judge/F.T.C. Court No.4, Kanpur Nagar in S.T. No.315 of 2020.

4. As per the office report dated 31.7.2023, a report of C.J.M., Kanpur Nagar dated 5.7.2023 has been received stating therein that the sole appellant Ram Autar has died on 10.12.2018. 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