Chhotey Lal vs State Of U.P.
2023 Latest Caselaw 35709 ALL

Allahabad High Court

Chhotey Lal 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:239823
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 320 of 2007
 

 
Appellant :- Chhotey Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Jitendra Pal Singh
 
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 Ram Prakash Shukla, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Chhotey Lal against the judgment and order dated 30.08.2006 passed by Additional Session Judge/FTC, Court No.4, Pilibhit in Sessions Trial No. 209 of 2002 (State Vs. Chhotey Lal and another), Police Station Kotwali, District Pilibhit.

5. As per office report dated 29.11.2023 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 23.08.2023 informed that the appellant - Chhotey Lal has died on 29.09.2011. 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 Kumar

(Samit Gopal, J.)