Ismail And Another vs State Of U.P.
2023 Latest Caselaw 6887 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 997 of 1984
 

 
Appellant :- Ismail And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.B.Sahai
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellants to press this appeal. Sri Raj Kumar Gupta, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellants against the judgment and order dated 30.3.1984 passed in S.T. No. 29 of 1982.

As per the office report dated 1.2.2023, a report of C.J.M., Kushinagar dated 20.5.2022 has been received stating therein that the appellant no.1 Ismail has died around 3 years back and appellant no.2 Rajendra has died around 20 years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that both the accused-appellants Ismail and Rajendra have died around 3 years and 20 years back.

In view of the above, the appeal stands abated.

File consigned to records.

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

(Samit Gopal, J.)

Order Date :- 2.3.2023

Gaurav