Jeevan vs State Of U.P.
2023 Latest Caselaw 35708 ALL

Allahabad High Court

Jeevan vs State Of U.P. on 18 December, 2023

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:239836
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2124 of 2007
 

 
Appellant :- Jeevan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Dr. G.S.D. Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. List revised.

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

3. Sri Ajay Singh, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Jeevan against the judgment and order dated 02.03.2007 passed by Additional District and Sessions Judge, Court No.5, Pilibhit in Sessions Trial No. 278 of 2006 (State Vs. Jeevan), Police Station Gajraula, District Pilibhit.

5. As per office report dated 24.11.2023 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 21.08.2023 informed that the appellant - Jeevan has died on 03.05.2008. The said report has been sent after due enquiry.

6. Accordingly, 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.

Order Date :- 18.12.2023

M. ARIF/Naresh

(Samit Gopal, J.)