Shatrohan And Ors. vs State O U.P.
2023 Latest Caselaw 14282 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 322 of 1994
 

 
Appellant :- Shatrohan And Ors.
 
Respondent :- State O U.P.
 
Counsel for Appellant :- Upendra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Brij Raj Singh,J.

This appeal has been filed under Section 374 (2) CrPC against the judgment and order dated 3.8.1994 passed by the Vth Additional Sessions Judge, Sitapur in S.T. No.207 of 1991 (State. Vs. Shatrohan and others.), under Section 302 and 34 IPC, PS Sadarpur, district Sitapur.

The living status report of the appellants was called for. In response thereto, the Chief Judicial Magistrate, Sitapur has forwarded the report on 11.4.2023. The report submitted to this Court is stating that the appellants Shatrohan and Mohan have died on 9.7.2022. The death of the appellants was verified on the basis of the statement of two members each of the family of the appellants Shatrohan and Mohan, and the statement of the Gram Pradhan of the village as well as the Sub-Inspector of local police station that the appellants have died on 9.7.2022.

In view of the report submitted by the Chief Judicial Magistrate, Sitapur, the present appeal has abated and the same is accordingly dismissed as abated.

(Brij Raj Singh,J.) (Attau Rahman Masoodi,J.)

Order Date :- 5.5.2023

Rajneesh JR-PS)