Kishan Pal Alias Bodum vs State
2023 Latest Caselaw 6889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3105 of 1982
 

 
Appellant :- Kishan Pal Alias Bodum
 
Respondent :- State
 
Counsel for Appellant :- K.D. Tripathi
 
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 appellant to press this appeal. Sri B.B. Upadhyay, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 7.10.1982 passed in S.T. No.558 of 1979 (State Vs. Kishan Pal alias Bodum.

As per the office report dated 22.12.2022, a report of C.J.M., Aligarh dated 19.12.2022 has been received stating therein that the sole appellant Kishanpal alias Bodum has died. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Kishanpal alias Bodum has died around 30 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