Ramesh vs State Of U.P.
2023 Latest Caselaw 17452 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140223
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2815 of 2006
 

 
Appellant :- Ramesh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rahul Chaturvedi
 
Counsel for Respondent :- Govt. Advocate,Tejpal
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. No one appears on behalf of the appellant to press this appeal.

3. Sri J.P. Tripathi, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant- Ramesh against the judgment and order dated 22.04.2006 passed by Additional District and Sessions Judge, Court No.9, Mathura in Sessions Trial No. 473 of 2000 (State Vs. Ramesh and others), Police Station Kosi Kala, District Mathura.

5. As per office report dated 18.10.2022 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 18.03.2020 informed that the appellant- Ramesh has died on 01.08.2018. 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 and the copy of the statements of the other witnesses have also been annexed thereto.

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.)