Jitendra Shukla vs State Of U.P.
2023 Latest Caselaw 29477 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202934
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 769 of 1989
 

 
Appellant :- Jitendra Shukla
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.N. Kushwaha
 
Counsel for Respondent :- GA
 

 
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. Sri Bade Lal Bind, learned counsel for the State is present.

2. The present appeal has been preferred by the appellant against the judgment and order dated 31.03.1989 passed by Ist Additional Sessions Judge, Ghazipur, in Session Trial No. 165 of 1988.

3. As per the office report dated 10.10.2023, a report of C.J.M. Ghazipur dated 23.03.2023 has been received stating therein that the sole appellant (Jitendra Shukla) 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