SHASHI SHEKHAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) SRI S.N.P.Sinha, learned senior counsel appears for the appellants and submits that three I.A's have been filed and one of them is from Manoj Kumar Singh, son of appellant Shashi Shekhar Prasad Singh by which it has been pointed out that appellant no.4 Asheshwar Prasad Singh the grand father of the deponent died in the month of July, 1998.

(2.) CONSIDERING the statement made on oath regarding death of appellant no.4 Asheshwar Prasad Singh which statement has been made by the grand son of the deceased appellant the appeal of Asheshwar Prasad Singh abates. Now, the appeals only of Shashi Shekhar Prasad Singh, Anil Kumar Singh and Ganga Bishnu Singh survive.