STATE Vs. KAILASH NATH

JUDGEMENT

(1.) Heard learned Additional Government Advocate, learned counsel for the respondents and perused the record.

(2.) With the consent of learned counsel for the parties, the present government appeal is being heard finally.

(3.) As per the report of the Chief Judicial Magistrate, Mirzapur dated 03.01.2015 one of the accused-respondent, namely, Yogendra Singh has already expired and the appeal inasmuch it pertains to respondent no. 6 stands abated.