Ram Kumar Vs. State of Punjab
[Criminal Appeal No. 1482 of 2007]
O R D E R
1. We have heard learned counsel appearing for the appellant and learned Additional Solicitor General.
2. Learned counsel appearing for the appellant has circulated a letter dated 7.6.2011. Along with the said letter he has also enclosed a Certificate issued by the Chief Registrar, Births & Deaths, Punjab dated4.4.2011 wherein it is stated that Ram Kumar-appellant herein had expired on 1.3.2011. In that view, the appeal stands abated.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 20, 2012
