CHAIN KUMAR AGHARIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an admitted appeal. With the consent of both the parties, the matter is heard finally.

(2.) Vide PUD dated 1/11/2021 received from the First Additional Sessions Judge, Raigarh, (C.G.), it has been informed that appellant No.1/Chain Kumar has died on 8/3/2021. In this regard, a death certificate is also annexed.

(3.) Since, appellant No.1/Chain Kumar Aghariya has already died, the case is abated against him.