Heera Lal vs State
2023 Latest Caselaw 6904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1517 of 1984
 

 
Appellant :- Heera Lal
 
Respondent :- State
 
Counsel for Appellant :- Kuldeep Singh,Bhole Ram
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list.

Heard Sri Bhole Ram, learned counsel for the appellant and Sri Raj Kumar Gupta, learned counsel for the State.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 25.5.1984 passed in S.T. No. 291 of 1982.

As per the office report dated 1.2.2023, a report of C.J.M., Fatehpur dated 22.2.2022 has been received stating therein that the sole appellant Heera Lal has died around five years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant has died around five 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