MUNNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) MR. Krishna Prasad Singh, learned senior counsel for the petitioners submits that petitioner no. 5, Ram Sagar Singh died on 11.1.2004, as such the proceeding is abated against him and his name may be permitted to be deleted.

(2.) THE prayer is allowed.

(3.) LEARNED counsel for the petitioners submits that admittedly there is a land dispute between the accused and the prosecution party. There is no material on record to show that they have any criminal antecedent. LEARNED Appellate Court has not given any reason as to why the benefit under Section 360 Cr.P.C. be not given to the petitioners. The petitioners are entitled to get the benefit under Section 360 Cr.P.C.