RAMASHISH MALAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Pursuant to the order dated 23.2.2018 a report dated 10.3.2018 at Flag "X" has been received from the Superintendent of Police, Nalanda from which it appears that appellant Ramashish Malakar in Cr.Appeal(SJ) No. 255 of 2003 has died nine years prior.

(2.) In such view of the matter, Cr.Appeal (SJ) No. 255 of 2003 stands abated.

(3.) No one appears for the appellant Jai Prakash Vishwakarma @ Pragas Mistri on repeated calls, as such, Mr. Arun Kumar Tripathi, Advocate, who is present in Court, has been appointed to assist this Court as amicus curiae.