DEEN DAYAL Vs. STATE OF U.P

JUDGEMENT

(1.) The instant criminal appeal has been preferred against the judgment and order dated 12.09.2003, passed by Additional Sessions Judge, FTC Court No.3, Hardoi in Session Trial No.261 of 1997 arising out of Crime No. 124 of 1994, Police Station Shahabad, District Hardoi whereby the appellants Deen Dayal (since deceased), Suresh Chandra and Ram Das have been convicted and sentenced for one year rigorous imprisonment with fine of Rs.1000/- each for the offence under Sections 323/34 IPC. and in default of payment of fine, they have been directed to undergo three months additional rigorous imprisonment.

(2.) Heard Ms. Shashi Kiran Arya, learned counsel for the appellants, Shri Dhananjay Kumar Singh, learned AGA for the State and perused the record.

(3.) The Chief Judical Magistrate vide letter dated 01.05.2018 has reported that appellant No.1 Deen Dayal had died eight years ago, as such the appeal stands abated in terms of appellant No.1.