Chandan vs State Of U.P.
2023 Latest Caselaw 24744 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:177343
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 4167 of 2006
 

 
Appellant :- Chandan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- D.N. Wali
 
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 Chandan against the judgment and order dated 17.07.2006 passed by Additional Sessions Judge, Court No.8, Mathura in Sessions Trial No. 57 of 2000 (State Vs. Chandan), Police Station Vrindavan, District Mathura.

5. As per office report dated 25.08.2023 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 - Chandan has died seven years ago. 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.)