MILAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anand Kumar Sinha, the learned counsel appearing on behalf of the petitioners namely, Milan Singh and Basu Singh @ Basudeo Singh.

(2.) Heard Mrs. Lily Sahay, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) As per the records, it appears that the present criminal revision petition was initially preferred by four petitioners, but the name of Petitioner No.2 namely, Gouri Singh @ Gouri Shankar Singh was dismissed as not pressed vide order dated 30.01.2015 and the petitioner No.4 namely, Kalo Devi died on 28.11.2018 which is apparent from the affidavit dated 15.10.2020 filed by the State on 20.10.2020 and accordingly, pursuant to order dated 20.10.2020, her name has been deleted from the cause title of the criminal revision petition.