Mahila Singh vs State Of U.P.
2022 Latest Caselaw 2448 ALL

Citation : 2022 Latest Caselaw 2448 ALL
Judgement Date : 10 May, 2022

Allahabad High Court

Mahila Singh vs State Of U.P. on 10 May, 2022

Bench: Manoj Misra, Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 592 of 1985
 

 
Appellant :- Mahila Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- N.C.Pandey
 
Counsel for Respondent :- Dga
 

 
Hon'ble Manoj Misra,J.

Hon'ble Syed Aftab Husain Rizvi,J.

This appeal has been filed by three appellants, namely, Mahila Singh, Chhotey and Behari against judgment and order dated 01.02.1985 passed by Sessions Judge, Pilibhit in S.T. No. 81 of 1983.

The office has placed a report (flag 'A') dated 17.03.2020 submitted by the Chief Judicial Magistrate, Pilibhit informing that all the three appellants have died 15-20 years ago. The report accompanies statement of witnesses on the basis of which conclusion has been drawn that the appellants are no more alive.

In view of the above, the appeal stands abated.

Let information of the abatement of this appeal be sent to the court below.

Order Date :- 10.5.2022

Sunil Kr Tiwari