Rajendra And Others vs State Of U.P.
2023 Latest Caselaw 23050 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170295
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1034 of 2006
 

 
Appellant :- Rajendra And Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sunil Kumar
 
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 16.2.2006 passed by Addl. Sessions Judge, Court No.1 Bulandshahar in S.T. No.558 of 1999.

3. As per the office report dated 5.8.2023, a report of C.J.M., Bulandshahar dated 20.6.2023 has been received stating therein that the appellant no.1 Rajendra has died on 21.11.2013, appellant no.2 Richhpal @ Rishipal has died on 28.8.2013 and appellant no.3 Bijli @ Vijay Singh has died 16 years back. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that all the three 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