Mahendra And Another vs State Of U.P.
2021 Latest Caselaw 10123 ALL

Citation : 2021 Latest Caselaw 10123 ALL
Judgement Date : 11 August, 2021

Allahabad High Court

Mahendra And Another vs State Of U.P. on 11 August, 2021

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 165 of 1985
 
Appellant :- Mahendra And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Virendra Singh,D.N. Wali,Narendra Kumar Gautam
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

None has appeared on behalf of the appellants.

This criminal appeal has been filed against the judgment and order dated 18.1.1985 passed by IVth Additional Sessions Judge, Muzaffarnagar in Sessions Trial No. 469 of 1982, under Section 307 IPC, Police Station - New Mandi, District - Muzaffarnagar.

The Chief Judicial Magistrate, Muzaffarnagar vide letter no.864 dated 23.6.2021 has informed that the appellant no. 1 - Mahendra and appellant no. 2 - Jogendra have died. The death confirmation report has also been sent. Hence, this appeal stands abated against both appellant nos. 1 and 2.

Consequently, the appeal is dismissed as abated.

Order Date :- 11.8.2021

Arif