Citation : 2023 Latest Caselaw 6907 ALL
Judgement Date : 2 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL APPEAL No. - 897 of 1986 Appellant :- Soran Singh And Another Respondent :- State of U.P. Counsel for Appellant :- Brajesh Kumar,P.K. 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 appellants 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 appellants against the judgment and order dated 25.2.1986 passed in S.T. No. 42 of 1983.
As per the office report dated 27.1.2023, a report of C.J.M., Bulandshahar dated 9.11.2021 has been received stating therein that both the appellants Sheoraj Singh and Soran Singh have died in the year 1986 and 2021 respectively. The said report has been sent after due inquiry.
This Court has perused the said report which states that both the accused-appellants Sheoraj Singh and Soran Singh have died in the year 1986 and 2021 respectively.
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
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