- (1.) Heard learned counsel for the parties.
(2.) The present appeal has been filed by the State being aggrieved against the judgement and order dated 21.01.1992 passed by Judicial Magistrate, Railway, Gorakhpur in Case No. 2284/83 by virtue of which the accused-respondents Sachhidanand Gupta and Ramayan Ji Gupta were acquitted of the charges under Section 3 of R.P. U.P. Act.
(3.) A perusal of record shows that as per report of C.J.M., Gorakhpur dated 06.04.2015, as far as accused respondent no. 2 is concerned, he has already expired as far back as on 11.07.2003. A copy of the information received from the concerned police station has also been brought on record and thus in this view of the matter, the appeal inasmuch as it pertains to O.P. No. 2 stands abated.;