HEERA LAL 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. 7/7/2020 of Chief Judicial Magistrate, Barabanki, wherein it has been stated that appellant No.4, namely-Ram Chander had expired during the pendency of this appeal. Learned Counsel for the appellants also submits that as per his instructions, the appellant No.3, namely-Vidya Prasad had also expired during the pendency of this appeal. Thus, in view of the report of the Chief Judicial Magistrate, Barabanki and submission of learned Counsel for the appellants, the present appeal in respect of appellant No.3 and appellant No.4 stands abated. This Court is proceeding only in respect of appellant No.1, namely-Heera Lal, appellant No.2, namely-Dinesh and appellant No.5, namely-Smt. Parsana to decide this appeal.