GOPI KISHAN AND OTHERS Vs. STATE OF U.P.
LAWS(ALL)-2017-4-301
HIGH COURT OF ALLAHABAD
Decided on April 25,2017

Gopi Kishan And Others Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

BALA KRISHNA NARAYANA, ARVIND KUMAR MISHRA - (1.) Heard Sri P. Dixit assisted by Sri Vishal Jaiswal, learned counsel for the appellants and Sri Saghir Ahmad assisted by Sri A.N. Mulla, Sri J.K. Upadhyay, Kumari Meena, learned A.G.As. for the State and Smt. Manju Thakur and Sri Syed Hasan Shaukat Abidi, learned brief holders for the State.
(2.) As per the report of Chief Metropolitan Magistrate, Kanpur Nagar dated 12.06.2014, appellant no.1 Gopi Kishan had expired near about six years before during pendency of the appeal. Therefore, this appeal stands dismissed as abated qua appellant no.1 Gopi Kishan.
(3.) Hence, we have considered for disposal of this appeal qua the two surviving appellants-Ram Kumar and Vinod.;


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