Surajpal And Another vs State Of U.P.
2024 Latest Caselaw 15549 ALL

Allahabad High Court

Surajpal And Another vs State Of U.P. on 3 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:79809
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 1846 of 1995
 

 
Appellant :- Surajpal And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.K.Agarwal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the appellants to press this appeal. Sri Sanjay Kumar Singh, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the appellants- Surajpal and Madan @ Madan Lal against the judgment and order dated 10.10.1995 passed by 13th Additional District and Sessions Judge, Ghaziabad in Sessions Trial No. 399 of 1993, Police Station Kotwali, District Ghaziabad.

3. As per office report dated 16.03.2024 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 02.11.2023 informed that the appellants- Surajpal and Madan @ Madan Lal have died on 24.09.2011 and 12.08.2012 respectively. 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 :- 3.5.2024

M. ARIF

(Samit Gopal, J.)