Gazuddin & Others vs State
2014 Latest Caselaw 5254 ALL

Citation : 2014 Latest Caselaw 5254 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Gazuddin & Others vs State on 28 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 718 of 1993
 

 
Appellant :- Gazuddin & Others
 
Respondent :- State
 
Counsel for Appellant :- P.K. Tripathi
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

The report of Chief Judicial Magistrate, Ghaziabad dated 14.8.2014 records that appellant no.2 Kalua has since expired. Copy of the death certificate has also been enclosed. The factum of death of Gazuddin has already been recorded in the order dated 21.7.2014.

Therefore, appeal of appellant no.1 Gazuddin and appellant no.2 Kalua abates.

Office is directed to make a note of the same on the memo of appeal.

Shri P.K. Tripathi, learned counsel for appellant no.3 seeks adjournment till tomorrow.

On the request of counsel for appellant no.3, put up tomorrow i.e. 29.8.2014.

Order Date :- 28.8.2014

Download the LatestLaws.com Mobile App