Deepak And Another vs State Of U.P.
2023 Latest Caselaw 18213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:143567
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1230 of 2001
 

 
Appellant :- Deepak And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ambrish Kumar
 
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 appellants 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 appellants against the judgment and order dated 16.4.2001 passed byVth Addl. Sessions Judge, Farrukhabad in S.T. No.77 of 1996.

3. As per the office report dated 24.7.2023, a report of C.J.M., Kannauj dated 2.4.2019 has been received stating therein that both the appellants Deepak and Harish Chandra have died around 12 years and 6 years back respectively. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that both the appellants Deepak and Harish Chandra have died around 12 years and 6 years back respectively.

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