Citation : 2023 Latest Caselaw 23057 ALL
Judgement Date : 23 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:170469 Court No. - 69 Case :- CRIMINAL APPEAL No. - 359 of 1987 Appellant :- Prem Chandra And Another Respondent :- State of U.P. Counsel for Appellant :- S.K. Kulshrestha 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 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 appellantd against the judgment and order dated 3.2.1987 passed by Addl. District and Sessions Judge, Etah in S.T. No.269 of 1984.
3. As per the office report dated 4.8.2023, a report of C.J.M., Etah dated 9.5.2023 has been received stating therein that the appellant no.1 Prem Chandra has died on 11.3.2007 and appellant no.2 Anil Kumar has died on 27.2.2021. 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
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