Chhotey Singh vs State Of U.P.
2018 Latest Caselaw 3772 ALL

Citation : 2018 Latest Caselaw 3772 ALL
Judgement Date : 16 November, 2018

Allahabad High Court

Chhotey Singh vs State Of U.P. on 16 November, 2018

Bench: Ram Surat (Maurya), Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 2234 of 1987
 

 
Appellant :- Chhotey Singh
 
Respondent :- State Of U.P.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Hon'ble Bachchoo Lal,J.

In view of report of C.J.M. dated 10.11.2018 appellant no. 2 Shiv Mangal Singh @ Dhapali and appellant no. 4 Rajesh Singh have died. The appeal is abated for Shiv Mangal Singh @ Dhapali and Rajesh Singh appellant nos. 2 and 4.

The appellant nos. 1 and 3 Chhotey Singh and Sukhpal Singh are represented by Sri R.P.S. Chauhan, learned counsel.

Lower court's record has been received. Office shall prepare the paper books.

List this appeal for hearing on its turn.

Order Date :- 16.11.2018

Masarrat

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