Sultan vs State Of U.P.
2023 Latest Caselaw 18205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144084
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 836 of 2001
 

 
Appellant :- Sultan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- I.M. Khan
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list.

2. Heard Sri Deepankar Chaudhary holding brief of Sri I.M. Khan, learned counsel for the appellant and Sri Ram Prakash Shukla, learned counsel for the State.

3. The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 24.1.2001 passed by Addl. Sessions Judge, Jalaun in S.T. No.119 of 2000 (State Vs. Sultan).

4. As per the office report dated 4.9.2020, a report of C.J.M., Jalaun at Orai has been received stating therein that the sole appellant Sultan has died on 11.12.2016. The said report has been sent after due inquiry.

5. This Court has perused the said report which states that the accused-appellant Sultan has died on 11.12.2016.

6. In view of the above, the appeal stands abated.

7. File consigned to records.

8. Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 19.7.2023

Gaurav Kuls