Allahabad High Court
Alakh Niranjan Rai @ Alakhu Rai vs State Of U.P. on 14 July, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:141876 Court No. - 69 Case :- CRIMINAL APPEAL No. - 74 of 2006 Appellant :- Alakh Niranjan Rai @ Alakhu Rai Respondent :- State of U.P. Counsel for Appellant :- S.K. Mishra,A.M. Tripathi,Sandeep Kumar Tiwari Counsel for Respondent :- Govt. Advocate Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the appellant to press this appeal. Sri Sanjay Kumar Singh, learned State counsel is present, who has been heard.
3. The present appeal has been filed by the appellant- Alakh Niranjan Rai @ Alakhu Rai, against the judgement and order dated 03.12.2005 passed by Additional Sessions Judge, Court No.2, Azamgarh, in S.T. No. 320 of 1997 (State vs. Alakh Niranjan Rai @ Alakhu Rai) under Section 323 I.P.C. and section 3(1) (10) Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, P.S.- Tahbarpur, District Azamgarh.
4. As per office report dated 05.07.2023, a report from C.J.M. concerned dated 17.05.2023 has been received stating therein that the appellant has died around two years back. In support of which a report of concerned police station and the certificate issued by Gram Pradhan, Gram Panchayat, Tahbarpur, Azamgarh have also been annexed thereto.
5. Accordingly, the appeal stands abated.
6. Office is directed to communicate this order to District and Sessions Judge concerned within two weeks from today.
Order Date :- 14.7.2023 AS Rathore (Samit Gopal,J.)