Nanku And Another vs State Of U.P.
2024 Latest Caselaw 18572 ALL

Allahabad High Court

Nanku And Another vs State Of U.P. on 22 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:92899
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 845 of 1984
 

 
Appellant :- Nanku And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.B. Sahai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the appellants 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 appellants- Nankau & Surajbali against the judgment and order dated 16.03.1984 passed by VIIth Additional Sessions Judge, Fatehpur in Sessions Trial No. 238 of 1983, Police Station Ghazipur, District Fatehpur.

3. As per office report dated 20.05.2024, 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 31.05.2023 informed that the appellants- Nankau & Surajbali 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 :- 22.5.2024

Sanjeet

(Samit Gopal,J.)