Nanhoo vs State Of U.P.
2023 Latest Caselaw 6897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2157 of 1984
 

 
Appellant :- Nanhoo
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Tejram
 
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 21.7.1984 passed in S.T. No. 79 of 1982.

As per the office report dated 1.2.2023, a report of C.J.M., Budaun dated 15.2.2022 has been received stating therein that the sole appellant Nanhoo has died. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Nanhoo has 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