SRIRAM AND OTHERS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) The instant warrant recall application has been moved for recall of the order dated 29.6.2012 passed by this Court, whereby the non-bailable warrants were directed to be issued against each of the appellants/accused.

(2.) It is pertinent to mention here that the appellant no.13 Kaliram died during pendency of the appeal, hence the appeal preferred by him stood abated vide order dated 21.3.2012 passed by this Court.

(3.) Today, learned counsel for the appellants has produced a death certificate in respect of appellant no.11, named, Pala S/o Hardeva, revealing his date of death as 3.10.2011. So the appeal preferred by appellant no.11 is hereby abated.