NABIK MANDAL Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, counsel for the State is present.

(2.) It is seen that this appeal was part-heard on 01.10.2018. Thereafter, on two other dates i.e. 26.10.2018 and 02.11.2018 this appeal was taken up. On 02.11.2018, counsel for the appellants had requested that this case be put up on 30.11.2018. On 30.11.2018, counsel for the State has appeared and made his submissions.

(3.) As per the report of officer-in-charge of Mihijam police station dated 12.03.2018 appellant No.8, Arjun Mandal, S/o Golak Mandal has died. Hence, his appeal stands abated.