Citation : 2023 Latest Caselaw 24746 ALL
Judgement Date : 13 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:177312 Court No. - 69 Case :- CRIMINAL APPEAL No. - 4910 of 2006 Appellant :- Omveeri And Others Respondent :- State of U.P. Counsel for Appellant :- Niraj Tripathi Counsel for Respondent :- Govt. Advocate Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the appellants to press this appeal.
3. Learned State counsel is present, who has been heard.
4. The present appeal has been filed by the appellants- Omveeri and Jagveer against the judgment and order dated 24.08.2006 passed by Additional Session Judge (Court No.6), Muzaffar Nagar in Sessions Trial No. 1008 of 2003 (State Vs. Babindra and others), Police Station Bhopa, 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 appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 02.08.2023 informed that the appellants- Omveeri and Jagveer have 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.)
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