State Of U.P. vs Jagdish And Another
2022 Latest Caselaw 904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- GOVERNMENT APPEAL No. - 880 of 1985
 

 
Appellant :- State of U.P.
 
Respondent :- Jagdish And Another
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Kr. Shanti Prakash,K.M. Rakesh
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Hon'ble Manish Mathur,J.

Heard learned A.G.A. for the Appellant-State and perused the material on record of this appeal.

This Government Appeal has been preferred against judgment and order dated 02.12.1983 passed by 1st Additional Sessions Judge, Barabanki acquitting the accused respondents Jagdish and Suraj Pal under Section 307/34 I.P.C. in S.T. No.322 of 1982.

From perusal of the report of the Chief Judicial Magistrate, Barabanki dated 01.04.2022, which is on record of this appeal, it transpires that accused respondents Jagdish and Suraj Pal have passed away.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Barabanki dated 01.04.2022 this appeal abates.

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

Order Date :- 8.4.2022

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