Chaman And Another vs State Of U.P.
2024 Latest Caselaw 17366 ALL

Allahabad High Court

Chaman And Another vs State Of U.P. on 15 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:88186
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 41 of 1995
 

 
Appellant :- Chaman And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.C. Srivastava
 
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 Triveni Saran Rai, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the appellants- Chaman, Naushad & Smt. Anwari against the judgment and order dated 26.11.1994 passed by Additional District & Sessions Judge-II, Muzaffar Nagar in Sessions Trial No. 152 of 1993, Police Station Adarsh Mandi, District Shamli.

3. As per office report dated 02.05.2024, 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 30.07.2020 informed that the appellants- Chaman, Naushad & Smt. Anwari 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 :- 15.5.2024

Sanjeet

(Samit Gopal,J.)