Bhagwan Das vs State Of U.P.
2023 Latest Caselaw 6903 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3005 of 1985
 

 
Appellant :- Bhagwan Das
 
Respondent :- State of U.P.
 
Counsel for Appellant :- N.K. Sharma
 
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 25.10.1985 passed in S.T. No.360 of 1985.

As per the office report dated 31.1.2023, a report of C.J.M., Moradabad dated 14.4.2022 has been received stating therein that the sole appellant Bhagwan Das has died around 25 years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Bhagwan Das has died around 25 years back.

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