Mam Chand vs State
2024 Latest Caselaw 15550 ALL

Allahabad High Court

Mam Chand vs State on 3 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:79823
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 1496 of 1994
 

 
Appellant :- Mam Chand
 
Respondent :- State
 
Counsel for Appellant :- Sudhir Agrawal
 
Counsel for Respondent :- AGA
 

 
Hon'ble Samit Gopal,J.
 

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

2. The present appeal has been filed by the appellants Mam Chand and Ratan Lal against the judgment and order dated 27.09.1994 passed by Xth Additional District and Sessions Judge, Ghaziabad in Sessions Trial No. 215 of 1990, Police Station Bhojpur, 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 27.11.2023 informed that the appellants - Mam Chand and Ratan Lal 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 :- 3.5.2024

M. ARIF

(Samit Gopal, J.)