Anil & Others vs State Of U.P.
2013 Latest Caselaw 4794 ALL

Citation : 2013 Latest Caselaw 4794 ALL
Judgement Date : 31 July, 2013

Allahabad High Court

Anil & Others vs State Of U.P. on 31 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 1658 of 2008
 

 
Appellant :- Anil & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manoj Kumar Rajvanshi,A. Kumar Srivastava,A.K. Tyagi,Akhilesh Tripathi,Anil Tyagi,B.S. Chandel,Kameshwar Singh,P.S.Pundir,Ramesh Nath,Rameshwar Nath,Randheer Jain,Ravi Agrawal,Smt. Rekha Pundir
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

It has been pointed out by the learned counsel for the appellants that during the pendency of appeal, the appellant no.2, Mahipal has expired.

Office is directed to send a letter to the Chief Judicial Magistrate, Saharanpur to give a report in respect of death of the appellant no.2, Mahipal, S/o Somdutt, resident of Jadada, Police Station Bada Gaon, District Saharanpur, within a fortnight.

List this case for hearing on 19.8.2013 along with the aforesaid report as directed above.

Order Date :- 31.7.2013

Mustaqeem.