DAMMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(2.) The instant Criminal Revision has been filed against the judgement and order dtd. 4/5/2011 passed by Sessions Judge, Hardoi in Criminal Appeal No.114 of 2010, Dammar and another vs. State of U.P. and judgment and order dtd. 31/7/2010 passed by U.P. Zila Adhikari, Hardoi in Case No.128 of 2009, State vs. Dammar and another, arising out of Case Crime No.263 of 2009, under Sec. 198A(2) U.P.Z.A and L.R. Act, Police Station Sandi, District Hardoi whereby the appellate Court has upheld the conviction of three months imprisonment along with fine of Rs.1500.00.

(3.) From the perusal of the report dtd. 4/1/2022 furnished by the learned Chief Judicial Magistrate, Hardoi, it transpires that the revisionist no.1 in this case, namely Dammar has died.