State Of U.P. vs Sateyendra Kumar Singh And Others
2022 Latest Caselaw 901 ALL

Citation : 2022 Latest Caselaw 901 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

State Of U.P. vs Sateyendra Kumar Singh And Others on 8 April, 2022

Bench: Arvind Kumar Mishra-I, Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- GOVERNMENT APPEAL No. - 309 of 2000
 

 
Appellant :- State of U.P.
 
Respondent :- Sateyendra Kumar Singh And Others
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Hon'ble Manish Mathur,J.

Heard learned counsel for the parties and perused the material on record of this appeal.

This appeal has been preferred by appellant- State against the judgment and order dated 10.8.1992 passed by Special Judge, Unnao in S.T. No.16 of 1991, under Sections 498 (A), 304(B) IPC and u/s 3/4 D.P. Act, Police Station- Barasagwar, District Unnao.

From perusal of the report of the Chief Judicial Magistrate, Unnao dated 19.07.2021 which is on record of this appeal, it transpires that the appellants in this appeal- Sateyendra Kumar Singh, Manoj Kumar Singh, Sankatha Singh and Smt. Ram Pati have died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Unnao, this appeal is liable to be abated.

In view of the submission made by learned A.G.A and on perusal of the recitals contained in report of Chief Judicial Magistrate, Unnao, this appeal is dismissed as abated.

Order Date :- 8.4.2022

Raj