Om Prakash vs State
2023 Latest Caselaw 19491 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:151293
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 216 of 1987
 

 
Appellant :- Om Prakash
 
Respondent :- State
 
Counsel for Appellant :- Sumit Gupta, R.K. Pandey, S.K. Shukla
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Ajay Singh, learned counsel for the State is present.

2. The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 3.1.1987 passed by Special Judge, Economic Offences, Agra Criminal Case No.6 of 1985.

3. As per the office report dated 5.4.2023, a report of C.J.M., Agra dated 3.3.2023 has been received stating therein that the sole appellant Om Prakash has died. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant has died.

5. In view of the above, the appeal stands abated.

6. File consigned to records.

7. Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 27.7.2023

Gaurav Kuls