GOHAN KORBA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Ashok Nath Roy, learned counsel appearing for the appellants and Mr. Nehru Mahto, learned Additional Public Prosecutor in Cr. Appeal (DB) No. 851 of 2002.

(2.) Since, the appellants are the same in Cr. Jail Appeal (DB) No. 1217 of 2003 in absence of any Amicus Curiae on behalf of the appellants, we are not inclined to appoint any Amicus Curiae as Mr. Pandey Ashok Nath Roy is already pressing the appeal so far as Cr. Appeal (D.B.) No.851 of 2002 is concerned.

(3.) It appears from the report as submitted by the Officer-in-Charge Ranka Police Station that appellant Nos.1, 2, 4 and 5 are already dead. These appeals, therefore, stand abated so far as appellant Nos.1, 2, 4 and 5 are concerned.