Jagroop Singh vs State Of U.P.
2023 Latest Caselaw 6902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1378 of 1984
 

 
Appellant :- Jagroop Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.P.S. Raghu
 
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 11.5.1984 passed in S.T. No. 2 of 1982.

As per the office report dated 9.2.2023, a report of C.J.M., Ghaziabad dated 14.1.2019 has been received stating therein that the sole appellant Jagroop Singh has died on 5.3.1997. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Jagroop Singh has died on 5.3.1997.

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