Citation : 2023 Latest Caselaw 18215 ALL
Judgement Date : 19 July, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:144135 Court No. - 69 Case :- CRIMINAL APPEAL No. - 1504 of 2001 Appellant :- Soney Lal And Another Respondent :- 3tate Of U.P. Counsel for Appellant :- A.K. Sachan Counsel for Respondent :- A.G.A. Hon'ble Samit Gopal,J.
1. Matter taken up in the revised list.
2. Heard Sri A.K. Sachan, learned counsel for the appellants 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 appellants against the judgment and order dated 25.4.2001 passed by Vth Addl. District and Sessions Judge, Kanpur Dehat in S.T. No.239 of 1992.
4. As per the office report dated 26.5.2023, a report of C.J.M., Kanpur Dehat dated 28.4.2023 has been received stating therein that both the appellants Soney Lal and Shivkesh have died on 24.5.2004 and 21.8.2007 respectively. The said report has been sent after due inquiry.
5. This Court has perused the said report which states that both the appellants Soney Lal and Shivkesh have died on 24.5.2004 and 21.8.2007 respectively.
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
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