Bindadeen And (6) Ors. vs State Of U.P.
2017 Latest Caselaw 1168 ALL

Citation : 2017 Latest Caselaw 1168 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Bindadeen And (6) Ors. vs State Of U.P. on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 4 of 2001
 

 
Appellant :- Bindadeen And (6) Ors.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- H.B.Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. All the accused except Dharmendra-appellant-7, are present before this Court and have been identified by their counsel.

2. According to learned counsel for the appellant, appellant no.7 has passed away.

3. In view of the above, the appeal qua Dharmendra son of Sridharh Kurmi-appellant -7 stands abated.

4. Personal appearance of the appellant nos. 1 to 6 are dispensed with till further orders of this Court.

Order Date :- 24.5.2017

Mukesh

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