REGENT COMPUTRONICS PVT. LTD.

Sanjeev Ram Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

LAKSHMI SINGH AND ORS VS. STATE OF BIHAR [REFERRED TO]
MALLESHAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MITTER SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KARTAREY VS. STATE OF UTTAR PRADESH [REFERRED TO]
BADRI VS. STATE OF RAJASTHAN [REFERRED TO]
NACHHATTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ISHWAR SINGH ILAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ISHWAR SINGH ILAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHAUDHARI RAMJIBHAI NARASANGBHAI VS. STATE OF GUJARAT [REFERRED TO]
SURENDRA PASWAN VS. STATE OF JHARKHAND [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MISHRA VS. STATE OF KARNATAKA [REFERRED TO]
BIPIN KUMAR MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
SAMBHU DAS ALIAS BIJOY DAS VS. STATE OF ASSAM [REFERRED TO]
SHEO SHANKAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
RAM BILAS SINGH VS. STATE OF U P [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Reference may be made to the order dtd. 23/1/2023, in pursuance thereto, following order was passed:

(2.) Pursuant thereto, an affidavit has been filed on behalf of the State wherein it has been stated that the appellant no.3, namely, Kirti Narayan Mandal (Criminal Appeal (DB) No. 5 of 1994) has died on 13/12/2019. Such statement has been made on the basis of the certificate as contained in letter dtd. 5/2/2023 supported by the death certificate.

(3.) Learned counsel appearing for the appellant has submitted that he is having no instruction to pursue the appeal through the legal representative of the original appellant no.3, namely, Kirti Narayan Mandal.

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SANJEEV RAM Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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