ITWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties and perused the record.

(3.) As per report of the Chief Judicial Magistrate, Bahraich dtd. 11/12/2018, the appellant no.1 Itwari had already expired during pendency of this appeal, as such, the appeal on his behalf stands abated. This Court is proceeding in respect of appellant no.2 Nabi Ullaha, appellant no.3 Rafi Ullaha and appellant no.4 Mulzim.