Citation : 2023 Latest Caselaw 23058 ALL
Judgement Date : 23 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:170325 Court No. - 69 Case :- CRIMINAL APPEAL No. - 518 of 1988 Appellant :- Gama And Another Respondent :- State Counsel for Appellant :- Anil Kumar Singh Counsel for Respondent :- A.G.A. Hon'ble Samit Gopal,J.
1. List revised. 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 12.2.1988 passed by Addl. Sessions Judge/Special Judge, Azamgarh in S.T. No.383 of 1985.
3. As per the office report dated 5.8.2023, a report of C.J.M., Ghazipur dated 24.3.2023 has been received stating therein that the appellant Gama has died around three years back. 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
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