Dhan Prakash vs State Of U.P.
2023 Latest Caselaw 19492 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:151309
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2815 of 1986
 

 
Appellant :- Dhan Prakash
 
Respondent :- State of U.P.
 
Counsel for Appellant :- V.P. Gupta,Iabal Narain Mulla
 
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 22.10.1986 passed by Addl. Sessions Judge, Muzaffarnagar in S.T. No.266 of 1985.

3. As per the office report dated 5.4.2023, a report of C.J.M., Shamli dated 1.1.2022 has been received stating therein that the sole appellant Dhan Prakash has died on 26.10.2016. 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