RABI MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Perusal of the record reveals that the appellant no.1 -Rabi Manjhi died on 15.10.2017 as has been mentioned in the impugned order dated 24.09.2018, passed by the learned Additional Sessions Judge -I-cum-Special Judge, Dumka, in S.C. Case No. 223/95, hence this appeal abates so far as the appellant no.1 -Rabi Manjhi is concerned.

(2.) Registry is directed to delete the name of the appellant no.1- Rabi Manjhi from the cause title of the appeal memo.

(3.) Rest of the seven appellants i.e. appellant nos. 2 to 8 namely Jitu Manjhi, Arvind Manjhi, Sarju Manjhi, Karu Manjhi, Dhukh Haran Manjhi, Bhago Rana @ Bhagwat Rana and Ramlakhan Manjhi @ Lakhan Manjhi respectively have surrendered in the learned court below.