Ram Sanehi Yadav vs State Of U.P.
2023 Latest Caselaw 24741 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:177438
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3376 of 2006
 

 
Appellant :- Ram Sanehi Yadav
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Shri Nath Dwivedi,Kameshwar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. No one appears on behalf of the appellant to press this appeal despite the fact that there are two learned counsels appearing in the matter.

3. Learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Ram Sanehi Yadav against the judgment and order dated 17.06.2006 passed by Additional Sessions Judge/Fast Track Judge-II, Chitrakoot in Sessions Trial No. 05 of 1998, Police Station Pahadi, District Chitrakoot.

5. As per office report dated 28.08.2023 a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 30.06.2023 informed that the appellant - Ram Sanehi Yadav has died. The said report has been sent after due enquiry.

6. Accordingly, the appeal stands abated.

7. 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.

Order Date :- 13.9.2023

M. ARIF

(Samit Gopal, J.)