Surajbhan vs State Of U.P.
2023 Latest Caselaw 24742 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:177467
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 3198 of 2006
 

 
Appellant :- Surajbhan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Pankaj Bharti
 
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.

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

4. The present appeal has been filed by the appellant Surajbhan against the judgment and order dated 21.04.2006 passed by Additional Sessions Judge, FTC-3, Muzaffar Nagar in Sessions Trial No. 439 of 2005 (State of U.P. Vs. Surajbhan), Police Station Jhinjhana, District Muzaffar Nagar.

5. As per office report dated 18.08.2023 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 19.07.2023 informed that the appellant - Surajbhan 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.)