Qamar Fazil vs State Of U.P.
2023 Latest Caselaw 6909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 70 of 1995
 

 
Appellant :- Qamar Fazil
 
Respondent :- State of U.P.
 
Counsel for Appellant :- K.B. Sinha
 
Counsel for Respondent :- .../Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellant to press this appeal.

Sri Ankit Srivastava, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Qamar Fazil against the judgment and order dated 09.01.1995 passed by Additional District Judge-X, Moradabad in Sessions Trial No. 587 of 1992, under Section 307 IPC, Police Station Mugalpura, District Moradabad.

As per office report dated 07.02.2023 a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 03.08.2022 informed that the appellant - Qamar Fazil has died. In support of which a report of concerned police station and the copy of death certificate issued by Parshad, Nagar Nigam, Moradabad and the copy of the statements of the other witnesses have also been annexed thereto.

Accordingly, the appeal stands abated.

Office is directed to communicate this order to the District and Sessions Judge concerned within two weeks from today.

Order Date :- 2.3.2023

M. ARIF

(Samit Gopal, J.)