Yadu Yadav @ Jadu Yadav vs State Of Jharkhand
2023 Latest Caselaw 2339 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (SJ) No. 764 of 2007
      1.Yadu Yadav @ Jadu Yadav
      2.Chandradeo Yadav
      3.Baiju Yadav                                   ...... Appellants
                            Versus
      State of Jharkhand                            ....... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. M.I. Khan, Advocate For the State : Mr. Shailesh Kumar Sinha, APP

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th 06/Dated: 17 July, 2023 Heard Mr. M.I. Khan, learned counsel for the appellants under the instruction of Mr. Achyutanand and Mr. Shailesh Kumar Sinha, learned APP for the State.

2. Pursuant to order dated 20.07.2022 a counter affidavit has been filed on behalf of the State on 23.01.2023 through one Sri Binod Kumar Tiwari, A.S.I Hunterganj Police Station, District Garhwa that appellant no.1 Yadu Yadav @ Jadu Yadav has died. Photo copy of the notice dated 19.01.2023 and the Death Certificate dated 17.08.2022 issued by the Mukhia Soni Devi, Gram Panchayat Tilhait, P.S. Hunterganj, District Chatra has been enclosed. It has been informed that the appellant no.1 Yadu Yadav @ Jadu Yadav who was aged about 75 years on the date of impugned judgment has died on 09.11.2017.

3. Under the circumstances, the instant Cr. Appeal (SJ) No.764 of 2007 stands abated so far appellant no.1 Yadu Yadav @ Jadu Yadav is concerned.

4. Office is directed to delete the name of appellant no.1-Yadu Yadav @ Jadu Yadav from the cause title of this appeal.

5. However, the appeal shall proceed against remaining appellant no.2 i.e. Chandradeo Yadav and appellant no.3 i.e. Baiju Yadav.

On the request of learned counsel for the appellants, put up this case after three weeks.

(Sanjay Prasad, J.)

Saket/-