IN THE MATTER OF : RATAN KARMAKAR Vs. STATE

JUDGEMENT

(1.) In re: C.R.A.N. 1655 of 2015. This is an application filed on behalf of the opposite party no. 2 in the original CRR 2942 of 2013 in which it has been made out that the revisionist, namely, Ratan Karmakar who was one of the accused persons facing trial in the learned Court below has died during pendency of the revisional application on account of which the same has become infractuous and, therefore, ought to be dismissed.

(2.) CRAN 3270 of 2014 has been filed by two other accused persons facing trial in the selfsame case.

(3.) The opposite party no. 2 in this application happens to be the wife of the revisionist himself. They have filed this application for being added as parties in CRR 2942 of 2013 since their contentions are that they will be severely prejudiced, if the revision preferred by the deceased/co-accused is dropped since they have been equally affected by the impugned order which was the subject matter of the original revision, and they did not prefer to separately challenge the same as the final verdict in the revision would have automatically extended the benefit, if any, to all the accused persons.