SANJIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In Cr. Appeal (SJ) No.847 of 2023 the respondent State has filed counter affidavit saying that respondent no.2 has left for his heavenly abode.

(2.) Learned counsel for the appellants submits that this matter is arising out of complaint case and he is not knowing whether substitution is made before the learned trial court or not.

(3.) Heard learned counsel for the appellants as well as the learned counsel appearing for the respondent State.