Turyan And Another vs State Of U.P.
2023 Latest Caselaw 6894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2975 of 1984
 

 
Appellant :- Turyan And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Kamal Krishna
 
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 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 appellants against the judgment and order dated 25.9.1984 passed in S.T. No.267 of 1983.

As per the office report dated 31.1.2023, a report of C.J.M., Allahabad dated 24.8.2022 has been received stating therein that both the appellants Turyan and Dhanraj Singh have died on 5.3.2022 and 31.1.2011 respectively. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellants Turyan and Dhanraj Singh have died.

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