Dori Lal vs State Of U.P.
2024 Latest Caselaw 18279 ALL

Allahabad High Court

Dori Lal 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:91696
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 4487 of 2006
 

 
Appellant :- Dori Lal
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anil Kumar Shukla,S.N. Singh
 
Counsel for Respondent :- Govt. Advocate,Ashok Pal Singh,Jai Narain
 

 
Hon'ble Samit Gopal,J.
 

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

2. The present appeal has been filed by the appellant Dori Lal against the judgment and order dated 03.08.2006 passed by Sessions Judge, Hathras in Sessions Trial No.07 of 2006, Police Station Sikandara, District Hathras.

3. As per office report dated 02.01.2024, 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 04.08.2023 informed that the appellant - Dori Lal 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)