CHHOTE LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Surya Pratap Singh Parmar, learned counsel appearing on behalf of revisionists no. 1 and 2, Sri Ravi Prakash Singh, learned A.G.A. and perused the record.

(2.) This court vide order dated 05.01.2019 for securing presence of the revisionists has issued the bailable warrant against them.

(3.) In compliance of that warrant, the report of the Chief Judicial Magistrate, Ballia dated 27.05.2019 has been received in which it has been mentioned that the revisionist namely Nand Kishor son of Sri Suga has died, as such, the revision is abated so far as revisionist Nand Kishor is concerned.