DEWANI MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated calls, nobody was appearing for the appellants, as such, by order dtd. 27/3/2023, Mr. Rahul Kumar, learned counsel was appointed as Amicus Curiae to assist this court in this appeal.

(2.) Heard Mr. Rahul, learned Amicus Curiae, appearing for the appellants and Mr. Pankaj Kumar Mishra, learned A.P.P. for the State.

(3.) Reference may be made to the order dtd. 4/4/2019, wherein it has been recorded that appellant Nos. 2, 3, 6 and 8 have passed away. The other appellants have been given notice about posting of this criminal appeal, except the appellant No. 10 namely Obis @ Obisar Hembram, as he was absconding and his bail was cancelled and the learned court was directed to proceed against the sureties, who stood for the appellant No. 10 and file a report before the next date of posting.