Amrit Lal vs Kailash Nath And Ors
2022 Latest Caselaw 13789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 420 of 1983
 

 
Appellant :- Amrit Lal
 
Respondent :- Kailash Nath And Ors
 
Counsel for Appellant :- A. D. Giri
 
Counsel for Respondent :- Y.D. Dwivedi,A.G.A.,S.P.S. Parmar
 

 
Hon'ble Samit Gopal,J.

List revised. No one appears on behalf of the appellant to press this appeal.

Sri Ankit Srivastava, learned counsel for the State and Sri S.P.S. Parmar, learned counsel for the respondent no.3/Chinta Mani are present.

The present appeal has been filed by the appellant Amrit Lal against the judgment and order dated 05.08.1981 passed by the learned Judicial Magistrate I, Gyanpur-Bhadohi, District Bhadohi.

As per office report dated 11.07.2022 a report from C.J.M. concerned was called for regarding living status of the opposite party no.3/Chinta Mani in the present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 07.07.2022 informed that the opposite party no.3/Chinta Manni has died on 17.11.2021. In support of which a report of concerned police station and the copy of death certificate have also been annexed thereto.

The report is after due verification.

The appeal in so far as it relates to Kailash Nath/opposite party no.1, Kallu Ram/opposite party no.2 and Ram Babu/opposite party no.4 already stood abated vide order dated 18.08.2021.

Since all the accused-respondents have died, the present appeal be consigned to records.

Order Date :- 26.9.2022

M. ARIF

(Samit Gopal, J.)