Naeem vs State Of U.P.
2023 Latest Caselaw 3123 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 585 of 2007
 

 
Appellant :- Naeem
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Santosh Srivastava
 
Counsel for Respondent :- Govt.Advocate,Rishad Murtaza
 

 
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 14.03.2007 passed in S.T. No.138 of 1999 arising out of Case Crime No.163 of 1998, P.S. Kamlapur, District Sitapur convicting and sentencing the appellant under Section 148 I.P.C. for 3 years R.I. and Section 302/149 I.P.C. for life imprisonment with a fine of Rs.5,000/-.

A report was sought from the C.J.M., Sitapur with regard to the living status of the appellant, i.e., Naeem.

Office report dated 12.01.2023 reveals that a compliance report from the C.J.M., Sitapur dated 07.01.2023 has been received and as per the said report, the sole appellant i.e. Naeem has died which has been duly verified by the police station concerned. The death certificate of the appellant issued by Gram Pradhan and the statements of S.I. Tamil Kuninda of the concerned police station, Gram Pradhan and two members of the family of the deceased with respect to the death of the sole appellant are on record.

As per the report of report of C.J.M., Sitapur, the Registrar (J)(E) has also put up a report, according to which, the sole appellant died.

In view of the aforesaid facts and circumstances of the case, the present appeal stands abated as the sole appellant is no more.

File is consigned to record.

Order Date :- 30.1.2023

S. Shivhare