Rajendra Prasad @ Sao & Others vs The State Of Jharkhand
2025 Latest Caselaw 2649 Jhar

Jharkhand High Court

Rajendra Prasad @ Sao & Others vs The State Of Jharkhand on 13 February, 2025

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (S.J.) No. 80 of 2006

    Rajendra Prasad @ Sao & Others            ..... Appellants
                           Versus
    The State of Jharkhand                    ..... Respondent
                           ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Appellants : Mr. K.K. Mishra, Advocate. For the Respondent : Mrs. Vandana Bharti, A.P.P.

Order No. 22/Dated: 13th February, 2025

1. Heard, learned counsel for the appellants as well as learned

APP for the State.

2. On compliance of the order dated 08.01.2025, learned counsel

for the State has filed an affidavit annexing the death certificate

of appellant no. 1 Rajendra Prasad @ Sao and appellant no.3

Dadan Prasad and no substitution petitioner has been filed.

Hence, the appeal so far it relates to the appellant no. 1 Rajendra

Prasad @ Sao and appellant no.3 Dadan Prasad are concerned

stands abated.

3. This appeal has been heard for the rest of the surviving

appellants.

4. Argument concluded.

5. Judgment is reserved.

(Pradeep Kumar Srivastava, J.) Simran/