Rawati Ram And Ors. vs State
2017 Latest Caselaw 3574 ALL

Citation : 2017 Latest Caselaw 3574 ALL
Judgement Date : 24 August, 2017

Allahabad High Court

Rawati Ram And Ors. vs State on 24 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 474 of 1991
 

 
Appellant :- Rawati Ram And Ors.
 
Respondent :- State
 
Counsel for Appellant :- J.N. Chaudhary
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Today Sri A.K. Awasthi, Advocate filed his vakalatnama on behalf of appellant Lakhan Lal which is taken on record.

2. The appellant Rewati Ram S/O Sri Kalika Prasad is reported to be dead.

3. Report of Chief Judicial Magistrate, Unnao is received to that effect. Death certificate is also annexed to the report of Chief Judicial Magistrate, Unnao.

4. Hence, appeal of Rewati Ram stands abated. This appeal is connected with Criminal Appeal No. 519 of 1991.

5. List along with that.

Order Date :- 24.8.2017

Pachhere/-

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