Sarvdeo Singh Kushwaha vs State Of U.P.
2023 Latest Caselaw 17455 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140424
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1954 of 2006
 

 
Appellant :- Sarvdeo Singh Kushwaha
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Praveen Kumar Singh
 
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 J.P. Tripathi, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Sarvdeo Singh Kushwaha against the judgment and order dated 31.03.2006 passed by Additional District and Session Judge/FTC, Court No.2, Ghazipur in Sessions Trial No. 168 of 2000 (State Vs. Sarvdeo Singh Kushwaha), Police Station Dildar Nagar, District Ghazipur.

5. As per office report dated 05.07.2023 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 30.05.2023 informed that the appellant - Sarvdeo Singh Kushwaha has died on 12.05.2023. In support of which a report of concerned police station and the copy of death certificate issued by 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.)