CHARI PAHARIA Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Heard learned counsel for the appellant Chari Paharia and the learned counsel for the State.

(2.) Pursuant to our Order dated 19.04.2018, whereby the bailable warrants were issued against the appellants in Cr. Appeal (D.B) No.579 of 1994, the execution reports have been received from the Trial Court below, which show that the appellants, Dewa Paharia, Jalia Paharia and Shobhana Paharia are dead. As such, Cr. Appeal (D.B) No.579 of 94 stands abated, so far as those appellants are concerned.

(3.) With respect to the appellant No.2, Lokna Paharia, Cr. Appeal (D.B) No.579 of 94, it is stated that his whereabouts are not known, and as such, the Court below has issued non-bailable warrant against him.