CHHOTKAU & ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Shri Rajiv Kumar Misra, Advocate has filed his Vakalatnama on behalf of appellant No.2 today in Court, which is taken on record.

(2.) In this appeal, the appellant No.1 Chhotkau had died, and therefore, his appeal gets abated as is clear from the earlier order dated 12.12.2017 passed by this Court.

(3.) The present appeal has been preferred against the judgment and order dated 11.2.2002 passed by learned Sessions Judge, Shrawasti in Sessions Trial No.31 of 2000, Police Station Gilaula, District Shrawasti, convicting the appellant-Bairagi under section 323/34, 427 and 506 IPC and Section 3 (1) (x) of the SC/ST (Prevention of Atrocities), Act, 1989.