Maheshwar vs State Of U.P.
2023 Latest Caselaw 7124 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 686 of 2004
 

 
Appellant :- Maheshwar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Suresh Sharma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

Heard learned counsel for the appellant and learned A.G.A. for the State.

This is an appeal filed under Section 374 Cr.P.C. against the judgment and order dated 16.11.2002 passed in Session Trial No. 559 of 2000 arising out of Case Crime No. 24 of 2000 under Sections 147, 148, 149 & 302 I.P.C. and Section 7 of Criminal law Amendment Act registered at Police Station - Talagaon, District - Sitapur, convicting the appellant and sentencing him to imprisonment for life.

A report was sought from the C.J.M., Sitapur vide letter dated 09.01.2023 with regard to the living status of the appellant, i.e. Maheshwar. If the appellant is no more, a complete verified death report was to be obtained.

Office report dated 03.02.2023 reveals that a compliance report from the C.J.M., Sitapur dated 24.01.2023 has been received and as per the said report, the sole appellant i.e. Maheshwar, has died which has been duly verified by the police station concerned. The death certificate of the appellant and an affidavit of Gram Pradhan and the statements of S.I. Hari Prakash Yadav, Gram Pradhan Shivrani, Natha Ram & Pravesh Kumar with respect to the death of the sole appellant are on record.

In view of the report forwarded by C.J.M., Sitapur, the present appeal stands abated as the sole appellant is no more.

File is consigned to record.

Order Date :- 3.3.2023

Lokesh Kumar