Zahoor vs State Of U.P.
2023 Latest Caselaw 19304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149927
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2251 of 1985
 

 
Appellant :- Zahoor
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.B.L.Gaur
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. No one appears on behalf of the appellants 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 appellants Zahoor and Faryad against the judgment and order dated 17.08.1985 passed by Special Judge (Dacoity Effected Area), Etah in Sessions Trial No. 455 of 1984, Police Station Soron, District Etah.

5. As per office report dated 03.04.2023 a report from C.J.M. concerned was called for regarding living status of the appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 31.08.2021 informed that the appellants - Zahoor and Faryad have died 22 years ago. In support of which a report of concerned police station and the copy of death certificate issued by 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.)