Bechoo Singh vs The State
2023 Latest Caselaw 3122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 29 of 1990
 

 
Appellant :- Bechoo Singh
 
Respondent :- The State
 
Counsel for Appellant :- G.N.Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

Heard learned counsel for the appellant and learned A.G.A. for the State.

This is an appeal filed under Section 374 Cr.P.C. against the judgment and order dated 17.01.1990 passed in S.T. No.40 of 1989, under Section 302 I.P.C. convicting the appellant and sentencing him to imprisonment for life.

A report was sought from the C.J.M., Bahraich vide order dated 05.11.2019 with regard to the living status of the appellant, i.e., Bechoo Singh. If the appellant is no more, a complete verified death report was to be obtained.

Office report dated 12.01.2023 reveals that a compliance report from the C.J.M., Bahraich dated 13.12.2022 has been received and as per the said report, the sole appellant i.e. Bechoo Singh has died which has been duly verified by the police station concerned. The death certificate of the appellant and an affidavit of Gram Pradhan and the statements of S.I. Rajendra Prasad, Gram Pradhan Sarojini Devi, Radhey Shyam and Ramdeen with respect to the death of the sole appellant are on record.

In view of the report forwarded by C.J.M., Bahraich, the present appeal stands abated as the sole appellant is no more.

File is consigned to record.

Order Date :- 30.1.2023

S. Shivhare