Citation : 2023 Latest Caselaw 23066 ALL
Judgement Date : 23 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:170154 Court No. - 69 Case :- CRIMINAL APPEAL No. - 4345 of 2006 Appellant :- Tara Chand And Another Respondent :- State of U.P. and Another Counsel for Appellant :- N.D. Shukla Counsel for Respondent :- Govt. Advocate Hon'ble Samit Gopal,J.
1. List revised.
2. Heard Sri Sanjay Tripathi holding brief of Sri N.D. Shukla, learned counsel for the appellants and Sri Birendra Pratap Singh, learned counsel for the State.
3. The present appeal has been preferred by the appellants against the judgment and order dated 27.4.2006 and 20.7.2006 passed by Addl. District Judge/F.T.C. Court No.2, Bhadohi, Gyanpur in S.T. No.95 of 2001 (State Vs. Pul Chand Bind).
4. As per the office report dated 31.7.2023, a report of C.J.M., Bhadohi, Gyanpur dated 5.7.2023 has been received stating therein that the appellant no.1 Tara Chandra has died on 29.8.2020 and appellant no.2 Nirahu has died on 5.11.2012. The said report has been sent after due inquiry.
5. This Court has perused the said report which states that both the accused-appellants have 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
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