GOBARDHAN KAJI Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary affidavit sworn by Malik Singh, son of Late Satyadeo Singh, and nephew of appellant No. 1 has been filed and it has been submitted by Sri Rama Kant Sharma, Senior counsel appearing on behalf of the appellants that appellant no. 1 Gobardhan Kaji and appellant no.2, Chandrabali Kaji both sons of late Bhajan Kaji, appellant no. 5 Deonath Kaji, son of late Chokat Kaji and appellant no. 10 Jhakkar Kaji, son of late Jagannath Kaji died respectively on 05.09.2000, 11.02.1998, 19.06.2006 and 13.08.2009.

(2.) The supplementary affidavit contains the certificates issued by Sarpanch, Gram- Kutchhari-Beisandi, P.S- Gaunaha, West Champaran showing the death of Gobardhan Kaji, Deonath Kaji, Jhakkar Kaji and Chandrabali Kaji.

(3.) In view of the supplementary affidavit containing the death certificates, which is not opposed by the learned Additional P.P., the appeal against appellant nos. 1, 2, 5 and 10 stands abated.