State Of U.P. vs Lakhan And Others
2022 Latest Caselaw 902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- GOVERNMENT APPEAL No. - 332 of 1982
 
Appellant :- State of U.P.
 
Respondent :- Lakhan And Others
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- P C Chauhan
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Mr. Vishwas Shukla, learned Additional Government Advocate for the State-appellant is present.

However, none appears on behalf respondents to press this appeal.

The instant appeal arises out of judgment and order dated 24.10.1981 passed by Sessions Judge, Sitapur in Sessions Trial No.135 of 1981, under Section 302 I.P.C., Police Station Sadarpur, District Sitapur whereby all four respondents have been acquitted.

Since it is an old appeal, the Registry of this Court has sent a letter to the Chief Judicial Magistrate concerned to know about the living status of the appellant.

As per office report dated 10.02.2022, the Chief Judicial Magistrate, Sitapur has sent a report dated 02.02.2022 whereby it has been mentioned that all four respondents have died. In support of his report, he has enclosed the statements of concerned Sub-Inspector, Gram Pradhan and two witnesses.

In view of above, the appeal stands abated in respect of all four respondent No.1, Lakhan, respondent No.2-Madari, respondent No.3, Ujagar and respondent No.4-Indra Shekhar.

.

[Mrs. Saroj Yadav, J.] [Ramesh Sinha, J.]

Order Date :- 8.4.2022

lakshman