Sheo Swaroop vs State Of U.P.
2023 Latest Caselaw 6899 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2075 of 1984
 

 
Appellant :- Sheo Swaroop
 
Respondent :- State of U.P.
 
Counsel for Appellant :- B.N.Srivastava
 
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 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 appellant against the judgment and order dated 28.7.1984 passed in S.T. No.363 of 1982.

As per the office report dated 7.1.2022, a report of C.J.M., Banda dated 30.11.2021 has been received stating therein that the sole appellant Sheo Swaroop has died in the year 2013. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Sheo Swaroop has died in the year 2013.

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