Param Singh vs State Of U.P.
2023 Latest Caselaw 35711 ALL

Allahabad High Court

Param Singh 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:239415
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1377 of 2006
 

 
Appellant :- Param Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anil Mullick
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Ajay Singh, learned A.G.A-I for the State is present.

2. The present appeal has been preferred by the appellant against the judgment and order dated 7.3.2006 passed by Addl. Sessions Judge/F.T.C. Court No.2, J.P. Nagar in S.T. No.417 of 2002.

3. As per the office report dated 7.11.2023, a report of C.J.M., Amroha dated 8.6.2023 has been received stating therein that the sole appellant Param Singh has died 10 years ago. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant has died.

5. In view of the above, the appeal stands abated.

6. 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 :- 18.12.2023

Gaurav Kuls