CRLA/71/2015
2022 Latest Caselaw 1918 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE S.K. MISHRA

                              30TH JUNE, 2022
            CRIMINIAL APPEAL No. 71 OF 2015

Between:
Gulshan Singh and another.
                                                              ...Appellants
and

State of Uttarakhand.
                                                           ...Respondent
Counsel for the appellants.         :   Mr. R.S. Sammal, the learned counsel.

Counsel for the respondent.         :   Mr. J.S. Virk, the learned Deputy
                                        Advocate General assisted by Mr.
                                        Rakesh Joshi, the learned Brief Holder
                                        for the State of Uttarakhand.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              This     appeal     has     abated      since     both     the

appellants have since passed away.                   Mr. J.S. Virk, the

learned Deputy Advocate General for the State of

Uttarakhand, has produced the death certificates of both

the appellants, which are taken on record.

2.            Hence, the Criminal Appeal is disposed of as

abated.

                                               ________________
                                                VIPIN SANGHI, C.J.


                                                     _____________
                                                      S.K. MISHRA, J.

Dt: 30th June, 2022 Rahul