H. Kumar vs State Of U.P.
2023 Latest Caselaw 19497 ALL

Citation : 2023 Latest Caselaw 19497 ALL
Judgement Date : 27 July, 2023

Allahabad High Court

H. Kumar vs State Of U.P. on 27 July, 2023

Bench: Samit Gopal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:151154
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2904 of 1987
 

 
Appellant :- H. Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mridula Saxena,Tej Pal
 
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 Ram Prakash Shukla, 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 2.12.1987 passed by Addl. Sessions Judge, Mathura in S.T. No.431 of 1987.

3. As per the office report dated 6.4.2023, a report of C.J.M., Mathura dated 19.2.2022 has been received stating therein that the sole appellant Hukma 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