Mustaqeem vs State Of U.P.
2023 Latest Caselaw 29473 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202825
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 261 of 1983
 

 
Appellant :- Mustaqeem
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.P. Srivastava,Ali Hasan,Istiyaq Ali,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 four 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 27.01.1983 passed by VIth Additional Sessions Judge, Gorakhpur, in Sessions Trial No. 154 of 1978.

3. As per the office report dated 04.10.2023, a report of C.J.M. Kushinagar dated 04.10.2023 has been received stating therein that the sole appellant (Mustaqeem) 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