State Of U.P. vs Jai Pal And Others
2023 Latest Caselaw 14113 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- GOVERNMENT APPEAL No. - 2085 of 1984
 

 
Appellant :- State of U.P.
 
Respondent :- Jai Pal And Others
 
Counsel for Appellant :- A.G.A.
 
Counsel for Respondent :- Ravindra Singh,Ravindra Nath Rai,Sudhir Agarwal
 

 
Hon'ble Pritinker Diwaker,Chief Justice
 
Hon'ble Saumitra Dayal Singh,J. 

This is a government appeal assailing the judgment and order dated 27.4.1984 passed by IVth Additional Sessions Judge, Muzaffarnagar in Criminal Sessions Trial No.514 of 1981 whereby the accused respondents had been acquitted.

In pursuance of this Court's order dated 28.9.2022, Chief Judicial Magistrate, Muzaffarnagar has sent letter dated 18.10.2022, wherein it has been intimated that accused respondents namely, Jaipal, Prem, Radha and Bishambhar have expired.

Since, all the private respondents have expired, the appeal is, accordingly, dismissed as being abated.

Order Date :- 3.5.2023

Manish Himwan

(S.D.Singh, J.) (Pritinker Diwaker, C.J.)