Bablu Singh @ Jaswant Singh vs State Of U.P.
2023 Latest Caselaw 17461 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140130
 
Court No. - 69
 
Case :- CRIMINAL APPEAL No. - 685 of 2007
 
Appellant :- Bablu Singh @ Jaswant Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.K. Kushwaha
 
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 Bablu Singh @ Jaswant Singh against the judgment and order dated 29.01.2007 passed by Additional Session Judge, Court No.2, Banda in Sessions Trial No. 233 of 2005 (State Vs. Bablu Singh @ Jaswant Singh), Police Station Bidausa, District Banda.

5. As per office report dated 03.02.2020 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 20.12.2019 informed that the appellant - Bablu Singh @ Jaswant Singh has died on 30.07.2012. In support of which a report of concerned police station and the copy of death certificate issued by Medical Science, Lucknow 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.)