Balbir Singh vs State Of U.P.
2023 Latest Caselaw 19305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149933
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1640 of 1985
 

 
Appellant :- Balbir Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- V.P.Srivastava
 
Counsel for Respondent :- A.G.A.
 

 
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 Balbir Singh against the judgment and order dated 07.06.1985 passed by Ist Additional Sessions Judge, Moradabad in Sessions Trial No. 383 of 1973, Police Station Didauli, District Moradabad.

5. As per office report dated 03.04.2023 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 03.11.2021 informed that the appellant - Balbir Singh has died. 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.)