Kaptan Singh vs State Of U.P.
2023 Latest Caselaw 19240 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149908
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1267 of 2006
 

 
Appellant :- Kaptan Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.P.S. Chauhan,Sarvajeet Singh
 
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 Ajay Singh, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Kaptan Singh against the judgment and order dated 03.03.2006 passed by HJS, Additional District and Session Judge, FTC, Court No.3, Budaun in Sessions Trial No. 196 of 1998 State Vs. Kaptan Singh, Police Station Wazirganj, District Budaun.

5. As per office report dated 12.07.2023 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 16.06.2023 informed that the appellant - Kaptan Singh has died on 28.02.2020. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh as well as village pradhan 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 :- 26.7.2023

M. ARIF

(Samit Gopal, J.)