Ved Ram And Others vs State Of U.P.
2023 Latest Caselaw 29474 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202881
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1480 of 1987
 

 
Appellant :- Ved Ram And Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mohan Chand
 
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 appellants to press this appeal. Sri Ajay Singh, learned A.G.A-I for the State is present.

2. The present appeal has been preferred by the appellants against the judgment and order dated 22/25.05.1987 passed by VIIth Additional Sessions Judge, Moradabad, in Session Trial No. 407 of 1984.

3. As per the office report dated 10.10.2023, a report of Incharge C.J.M. Sambhal dated 01.09.2023 has been received stating therein that the appellants, namely, Ved Ram, Mangali and Makkhan have died. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellants have 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