Lakhan And Another vs State Of U.P.
2023 Latest Caselaw 23997 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175007
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2666 of 1985
 

 
Appellant :- Lakhan And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- J.P.S. Kashyap
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised.

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

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

4. The present appeal has been filed by the appellants- Lakhan and Rampal against the judgment and order dated 30.09.1985 passed by Special Judge (Docaity), Budaun in Sessions Trial No. 62 of 1984, Police Station Dataganj, District Budaun.

5. As per office report dated 08.08.2023 a report from C.J.M. concerned was called for regarding living status of the appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 30.05.2022 informed that the appellants- Lakhan and Rampal have died. The said report has been sent after due enquiry.

6. Accordingly, the appeal stands abated.

7. 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.)