Allahabad High Court
Ram Dassyias Jai Kishore & Another vs State Of U.P. on 23 September, 2019
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- CRIMINAL APPEAL No. - 277 of 1986 Appellant :- Ram Dassyias Jai Kishore & Another Respondent :- State Of U.P. Counsel for Appellant :- Satya Prakash Counsel for Respondent :- G.A. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Mohd. Faiz Alam Khan,J.
Seen the report submitted by the Chief Judicial Magistrate, Barabanki, dated 28.02.2018 and the report of the O.S.D. (J)(N) dated 09.09.2013, according to which the sole appellant-Ram Dass, S/o Ganga Ram, R/o Gurbuxganj, Police Station-Ram Nagar, District-Barabanki has died on 04.03.2001. The Chief Judicial Magistrate in support of his report has annexed a copy of the death certificate of the appellant issued by the then Gram Pradhan of the village concerned as also two statements of villagers of the village concerned.
In view of the aforesaid, the appeal stands abated.
Order Date :- 23.9.2019 akhilesh/ [Mohd. Faiz Alam Khan, J.] [D. K. Upadhyaya, J.]