Rajesh Singh @ Munna Singh vs State Of U.P.
2023 Latest Caselaw 19509 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:150595
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 4243 of 2006
 

 
Appellant :- Rajesh Singh @ Munna Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- G.R.S. Pal
 
Counsel for Respondent :- Govt. Advocate
 

 
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 28.7.2006 passed by Special Judge, D.A.A. Budaun in S.S.T. No.4 of 1996.

3. As per the office report dated 17.7.2023, a report of C.J.M., Budaun dated 16.6.2023 has been received stating therein that the sole appellant Rajesh Singh @ Munna Singh 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