Ram Gopal vs State
2023 Latest Caselaw 23062 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170337
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 394 of 1988
 

 
Appellant :- Ram Gopal
 
Respondent :- State
 
Counsel for Appellant :- P.N.Misra
 
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 10.2.1988 passed by Addl. Sessions Judge, Mathura in S.T. No.19 of 1988.

3. As per the office report dated 2.7.2020, a report of C.J.M., Mathura dated 18.5.2019 has been received stating therein that the sole appellant Ram Gopal has died around 12 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