Nagarpalika Mirzapur vs Sukhoo Ram
2023 Latest Caselaw 6893 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 898 of 1984
 

 
Appellant :- Nagarpalika Mirzapur
 
Respondent :- Sukhoo Ram
 
Counsel for Appellant :- A.R.Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
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 Raj Kumar Gupta, learned counsel for the State is present.

The present appeal under Section 378 (4) Cr.P.C has been preferred by the complainant-appellant against the judgment and order of acquittal dated 4.1.1984 passed in Case No.795 of 1982 (State Vs. Sukho Ram).

As per the office report dated 31.1.2023, a report of C.J.M., Mirzapur dated 5.1.2022 has been received stating therein that the accused Sukho Ram has died on 14.1.1996. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-opposite party no.1 Sukho Ram has died on 14.1.1996.

In view of the above, 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