Gulab Pandey vs State Of U.P.
2023 Latest Caselaw 17435 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:141963
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1355 of 2006
 

 
Appellant :- Gulab Pandey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.K. Awasthi,Manish Tiwary
 
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 Gulab Pandey against the judgment and order dated 23.01.2006 passed by Additional District and Sessions Judge/Fast Track Court No.5, Deoria in Sessions Trial No. 156 of 2002, Police Station Ekauna, District Deoria.

5. As per office report dated 19.10.2022 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 01.04.2021 informed that the appellant - Gulab Pandey has died. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh as well as village pradhan have been annexed.

6. Accordingly, the appeal stands abated.

7. Office is directed to communicate this order to the District and Sessions Judge concerned within two weeks from today.

Order Date :- 14.7.2023

M. ARIF

(Samit Gopal, J.)