VISHWAPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sushil Kumar Singh, learned counsel for the appellants, Sri Anil Kumar Shukla, learned counsel for the opposite party no.2 and Sri Bhasker Mal, learned A.G.A. for the State.

(2.) The instant appeal has been moved by the appellants, namely, Vishwapal Singh, Adarsh Singh and Vipin Singh with a prayer to quash the impugned summoning order dtd. 4/3/2020 passed by the Additional Sessions Judge, Court No.3, Sitapur, whereby the appellants have been summoned under Sec. 319 Cr.P.C. in Special Trial No.181/2017 (State Vs. Shivpal Singh and Others), under Ss. 452, 323, 427, 504, 506 I.P.C. and Sec. 3(1)(Gha) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Kotwali, District Sitapur.

(3.) Before opening the arguments, learned counsel for the appellants informed that appellant no.1, Vishwapal Singh died, as such, the appeal in respect of appellant no.1 Vishwapal Singh stands abated. This Court is proceeding in respect of appellant no.2, Adarsh Singh and appellant no.3, Vipin Singh.