Sewari And Another vs State Of U.P. And Others
2019 Latest Caselaw 3185 ALL

Citation : 2019 Latest Caselaw 3185 ALL
Judgement Date : 18 April, 2019

Allahabad High Court

Sewari And Another vs State Of U.P. And Others on 18 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL APPEAL No. - 581 of 2001
 

 
Appellant :- Sewari And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Appellant :- S.K. Singh,V.K. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants is present.

Vide order dated 23.1.2019 bailable warrant was issued against the appellants. In compliance thereof the report of C.J.M. Chandauli dated 5.4.2019 shows that the appellant Sewari has been enlarged on bail and appellant no. 2 Lal Muni has died, therefore, the appeal for appellant no. 2 Lal Muni is abated.

Lower court's record has been received. Learned counsel for the appellant states that he has only copy of judgment.

Office is directed to prepare the paper book within a period of one month.

List thereafter for final hearing.

Order Date :- 18.4.2019

Masarrat