Jai Prakash Yadav @ Kharahe vs State Of U.P.
2023 Latest Caselaw 18230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144200
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2037 of 2006
 

 
Appellant :- Jai Prakash Yadav @ Kharahe
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.N. Singh,R.P. Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. Heard Sri Pradeep Kumar Tiwari, Advocate holding brief of Sri R.P. Srivastava, learned counsel for the appellant and Sri Virendra Pratap Singh, learned counsel for the State and perused the record.

3. The present appeal has been filed by the appellant Jai Prakash Yadav @ Kharahe against the judgment and order dated 22.02.2006 passed by 1st Additional Sessions Judge, Court No.2, Basti in Sessions Trial No. 269 of 1999 (State Vs. Jai Prakash Yadav @ Kharahe), Police Station Sonha, District Basti.

4. As per office report dated 23.07.2020 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 07.03.2020 informed that the appellant - Jai Prakash Yadav @ Kharahe has died on 16.02.2015. 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.

5. Accordingly, the appeal stands abated.

6. 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.)