NARENDRA VERMA 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.

(3.) As per the report dtd. 22/5/2024 of Chief Judicial Magistrate, Barabanki, wherein it has been stated that appellant No.3, namely-Ram Chandra Verma had expired during the pendency of this appeal i.e. on 27/11/2022. Thus, in view of the report of the Chief Judicial Magistrate, Barabanki, the present appeal in respect of appellant No.3 stands abated. This Court is proceeding only in respect of appellant No.1, namely-Narendra Verma and appellant No.2, namely-Surendra Verma to decide this appeal.