Suresh vs State Of U.P.
2023 Latest Caselaw 18200 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144177
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2463 of 2006
 

 
Appellant :- Suresh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Dheeraj Singh Bohra,A.M. Zaidi
 
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 Suresh against the judgment and order dated 03.04.2006 passed by Additional Session Judge, Bulandshahr, Court No.4 in Sessions Trial No. 551 of 1995 (State Vs. Prem Pal and others), Police Station Kotwali, District Bulandshahar.

5. As per office report dated 11.07.2023 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 06.06.2023 informed that the appellant - Suresh has died on 07.09.2012. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh 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 :- 19.7.2023

M. ARIF

(Samit Gopal, J.)