MANGRU MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C. Since all these applications arise out of common judgment dtd. 24/6/2003 passed in Cr. Appeal No.93/97; as such same are being heard together and disposed of by this common judgment. (Cr.Rev.No.801 of 2003)

(2.) At the outset, Mr. P. K. Mukhopadyay, learned counsel for the petitioner submits that during pendency of this revision application; the sole petitioner, namely, Ratan Mahto @ Ratan Lal Mahto has died.

(3.) In view of the aforesaid fact, Cr. Revision No.801 of 2003 is dismissed as abated. (Cr.Rev.No.695/ 2003 & Cr.Rev.No.699/2003)