Rajmani Murti vs The State Of Jharkhand
2022 Latest Caselaw 2749 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Criminal Revisional Jurisdiction)

                     Criminal Revision No. 67 of 2015

Rajmani Murti, son of N.K Mari Murti, resident of Sindri Basti, PO and PS-
Sindri, District-Dhanbad                                    ... Petitioner
                                Versus
The State of Jharkhand                                        ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. Dilip Kumar Chakarverty, Advocate Mr. Gaurav Kumar, Advocate For the State : Mr. Ashok Kumar, APP

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Order No. 07/Dated: 19th July 2022

Death certificate of the petitioner tendered by Mr. Gaurav Kumar, the learned counsel for the petitioner is taken on record.

There is punishment of RI for 3 years under section 414 of the Indian Penal Code and, therefore, the present criminal revision petition filed by the petitioner does not survive.

Therefore, the judgment of conviction under section 414 of the Indian Penal Code and the order of sentence both dated 11 th January 2013 passed in Sindri PS Case No. 18 of 2005 shall abate and, consequently, this criminal revision petition has also abated.

Dismissed as such.

(Shree Chandrashekhar, J.)

Tanuj/-