Jahari And Others vs State
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Allahabad High Court

Jahari And Others vs State on 1 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:77926
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 2893 of 1987
 

 
Appellant :- Jahari And Others
 
Respondent :- State
 
Counsel for Appellant :- D.Swarup,R.P. Mishra
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the appellants to press this appeal. Sri Ajay Singh, learned AGA-I for the State is present, who has been heard.

2. The present appeal has been filed by the appellants- Jahari, Kali Charan, Kunwar Pal and Rajpal against the judgment and order dated 02.12.1987 passed by Additional Sessions Judge, Aligarh in Sessions Trial No. 455 of 1986, Police Station Harduaganj, District Aligarh.

3. As per office report dated 24.04.2024 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 29.11.2014 informed that the appellants- Jahari, Kali Charan, Kunwar Pal and Rajpal have died. The said report has been sent after due enquiry.

4. Accordingly, the appeal stands abated.

5. 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 :- 1.5.2024

M. ARIF

(Samit Gopal, J.)