Ram Pal vs State Of U.P.
2023 Latest Caselaw 18228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144129
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3095 of 2006
 

 
Appellant :- Ram Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Awadhesh Kumar Srivastava
 
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 Virendra Pratap Singh, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Ram Pal against the judgment and order dated 01.05.2006 passed by Special Judge/SC.ST Act in Criminal Misc. Case No. 02 of 2006 (State Vs. Ram Bhajan and others), Police Station Puranpur, District Pilibhit.

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 09.06.2023 informed that the appellant - Ram Pal has died on 11.06.2013. 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.)