Ram Raj vs State Of U.P
2023 Latest Caselaw 23995 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:174995
 
Court No. - 69
 

 
Case :- JAIL APPEAL No. - 793 of 1991
 

 
Appellant :- Ram Raj
 
Respondent :- State Of U.P
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. No one appears on behalf of the appellant to press this jail appeal.

3. Learned State counsel is present, who has been heard.

4. The present jail appeal has been filed by the appellant Ram Raj from jail against the judgment and order dated 29.11.1988 passed by Special Judge (E.C. Act), Banda in Sessions Trial No. 184 of 1988, Police Station Kamasin, District Banda.

5. As per office report dated 29.08.2023 a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 29.08.2023 informed that the appellant - Ram Raj has died. The said report has been sent after due enquiry.

6. Accordingly, the jail 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.

Order Date :- 30.8.2023

M. ARIF

(Samit Gopal, J.)