STATE OF U P Vs. CHANDAN SINGH

JUDGEMENT

(1.) It is noticed that particulars of the case have wrongly been shown in the cause list as State Vs. Chandra Singh and others whereas it should be shown as State of U.P. Vs. Chandan Singh and others. Office is directed to correct particulars of the case as State of U.P. Vs. Chandan Singh and others.

(2.) We have heard Sri D.I. Faridi, learned AGA for the State-appellant, Sri Virendra Singh, learned counsel for the accused-respondents and perused the judgment and order acquitting the accused-respondents of offence under Section 307 I.P.C. and simultaneous conviction of the accused Chandan Singh, Ram Kishan, Indar Pal and Nandu dated 22.03.1984 passed by VIII Additional Sessions Judge, Meerut, State Vs. Chandan Singh and others, under Sections 324 and 323 I.P.C., Police Station Chhaprauli, District Meerut.

(3.) The accused-respondent Chandan Singh has died. Therefore, appeal against him is abated.