Ram Pati Singh vs State Of U.P.
2023 Latest Caselaw 29472 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202846
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 507 of 1983
 

 
Appellant :- Ram Pati Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- T.P. Srivastava,Arvind Yadav,Awadhesh Kumar,Brijesh Kumar Pandey,P.P. Srivastava
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

1. Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal despite the fact that there are five learned counsels appearing on behalf of the appellant. Sri Ajay Singh, learned A.G.A-I for the State is present.

2. The present appeal has been preferred by the appellant against the judgment and order dated 28.02.1983 passed by VI Additional Sessions Judge, Gorakhpur, in Session Trial No. 26 of 1975.

3. As per the office report dated 10.10.2023, a report of C.J.M. Gorakhpur dated 30.09.2023 has been received stating therein that the sole appellant (Ram Pati Singh) has died. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant has died.

5. In view of the above, the appeal stands abated.

6. The trial court records, if received, be sent back along with the communication of this order. Office to communicate this order to the District and Sessions Judge, concerned within two weeks from today.

(Samit Gopal, J.)

Order Date :- 19.10.2023

K.K. Maurya