State Of U.P. vs Bhagwan Das And Others
2024 Latest Caselaw 17372 ALL

Allahabad High Court

State Of U.P. vs Bhagwan Das And Others on 15 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:87994
 
Court No. - 87
 

 
Case :- GOVERNMENT APPEAL No. - 838 of 1987
 

 
Appellant :- State of U.P.
 
Respondent :- Bhagwan Das And Others
 
Counsel for Appellant :- A.G.A.
 
Counsel for Respondent :- R.K.Dubey
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the accused-respondents. Sri Birendra Pratap Singh, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the State/appellant against the judgment and order dated 07.01.1987 passed by Special Judge, Jhansi in Special Case No. 106 of 1985, Police Station Prem Nagar, District Jhansi.

3. The appeal has been filed against accused-respondent no.1 Bhagwandas Kori and accused-respondent no.2 Prabhudayal. The appeal is so far as the accused-respondent no.2 Prabhudayal is concerned already stands abated vide order dated 20.09.2022.

4. As per office report dated 14.05.2024, a report from C.J.M. concerned was called for regarding living status of the accused-respondent no.2 in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 30.09.2022 informed that the accused respondent- Bhagwandas Kori has died. The said report has been sent after due enquiry.

5. Accordingly, the appeal stands abated.

6. 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.)