Raghuveer Singh vs State Of U.P.
2023 Latest Caselaw 18209 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:143604
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 563 of 2001
 

 
Appellant :- Raghuveer Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mohd. Arif
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Ajay Singh, learned counsel for the State is present.

2. The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 8.2.2001 passed by Addl. Sessions Judge, Court No.14, Moradabad in S.T. No.821 of 1998.

3. As per the office report dated 23.6.2021, a report of C.J.M., Moradabad dated 2.4.2021 has been received stating therein that the sole appellant Raghuveer Singh has died around 18 years back. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant Raghuveer Singh has died around 18 years back.

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

6. File consigned to records.

7. 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