Jai Ram vs State Of U.P.
2024 Latest Caselaw 18277 ALL

Allahabad High Court

Jai Ram 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:91651
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 1729 of 2006
 

 
Appellant :- Jai Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.P.S. Chauhan,Brajesh Kumar Solanki
 
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 Ajay Singh, learned AGA-I is present, who has been heard.

2. The present appeal has been filed by the appellant Jai Ram against the judgment and order dated 28.03.2006 passed by Additional and Sessions Judge, F.T.C., Court no.4, Budaun in Sessions Trial No. 95 of 2001, Police Station Alapur, District Budaun.

3. As per office report dated 02.01.2023, 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 01.08.2023 informed that the appellant - Jai Ram 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)