Hari Singh vs The State Of Jharkhand
2024 Latest Caselaw 10137 Jhar

Jharkhand High Court

Hari Singh vs The State Of Jharkhand on 24 October, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

              IN THE HIGH COURT OF JHARKHAND, RANCHI
                     Crl. Appeal (DB) No. 490 of 2002
              1.Hari Singh, S/o Brindban Singh
              2.Budhu Basmahali, S/o Gondal Basmahali
              3.Yogendra Basmahali, S/o Dabar Basmahali
              4.Govind Basmahali, S/o Natwar Basmahali
                                                        ..... Appellants
                                 Versus
              The State of Jharkhand                    ... Respondent
                                       ..............
              CORAM : SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellant(s) : Mr. A. K. Sahani, Advocate. For the Resp.-State : Mr. Pankaj Kumar, PP

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Order No.06, Dated 24th October, 2024.

I.A. No.723 of 2002.

From the records, we find that the aforesaid I.A. has already been disposed of.

As per the letter vide Memo No.2730/2024 dated 27.08.2024 sent to this Court by the Inspector cum Officer in Charge, Bundu Police Station, Ranchi stating therein that appellant no.1 [Hari Singh] & appellant no.2 [Budhu Basmahali] have died on 28.02.2010 and 05.11.2014 respectively and death certificates have also been enclosed with the said letter.

Further, no substitution petition has been filed on their behalf. Accordingly, the instant Criminal Appeal stands abated so far appellant no.1 [Hari Singh] & appellant no.2 [Budhu Basmahali] is concerned as no substitution petition has been filed on their behalf.

Now, the instant Criminal Appeal (DB) is confined so far appellant no.3 [Yogendra Basmahali] and appellant no.4 [Govind Basmahali] is concerned, hearing concluded.

Judgment is reserved.

(Ananda Sen, J.)

(Gautam Kumar Choudhary, J.)

Sandeep/