Supreme Court - Daily Orders
Rajvir Singh Tyagi vs State Of U.P. on 16 January, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 683 OF 2010
RAJVIR SINGH TYAGI ... APPELLANT
VERSUS
STATE OF U.P. ... RESPONDENT
O R D E R
Mr. Jitendra Mohan Sharma, learned Senior Counsel appearing on behalf of the appellant, produces before us the death certificate of the appellant. The same be placed on record.
In view of the aforesaid, the appeal stands abated and is dismissed accordingly.
..........................J. (CHANDRAMAULI KR. PRASAD) ..........................J. (PINAKI CHANDRA GHOSE) New Delhi; the January 16, 2014 ITEM NO.106 COURT NO.9 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRIMINAL APPEAL NO(s). 683 OF 2010 RAJVIR SINGH TYAGI Appellant (s) VERSUS STATE OF U.P. Respondent(s) (With appln(s) for suspension of sentence and office report) Date: 16/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Appellant(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Mr. Nitin Singh, Adv.
Mr. Sanchit G., Adv.
For Respondent(s) Mr. R.K. Dash, Sr. Adv.
Mr. Abhisth Kumar,Adv.
Ms. Archana Singh, Adv.
UPON hearing counsel the Court made the following O R D E R Mr. Jitendra Mohan Sharma, learned Senior Counsel appearing on behalf of the appellant, produces before us the death certificate of the appellant. The same be placed on record.
In view of the aforesaid, the appeal stands abated and is dismissed accordingly.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)