Om Pal vs State Of U.P.
2024 Latest Caselaw 18264 ALL

Allahabad High Court

Om Pal vs State Of U.P. on 21 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:91867
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 2292 of 2007
 

 
Appellant :- Om Pal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Brijesh Sahai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

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

2. The present appeal has been filed by the appellant Om Pal against the judgment and order dated 24.03.2007 passed by Additional Sessions Judge, Court No.2, Rampur in Sessions Trial No. 120 of 2001, Police Station Milak, District Rampur.

3. As per office report dated 01.03.2024, a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 04.01.2024 informed that the appellant - Om Pal has 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 :- 21.5.2024

Sanjeet

(Samit Gopal,J.)