ISHWAR MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Report dated 08.07.2019 of Divisional Jail, Sahebgang and other reports have been placed on record.

(2.) Mr. Shekhar Sinha, the learned Public Prosecutor, states that during pendency of this criminal appeal the appellant Pandu Murmu in Cr. Appeal (D.B.) No. 837 of 2012 has passed away on 26.09.2017.

(3.) There is no application filed on behalf of the legal heirs and successors of the appellant, namely, Pandu Murmu in Cr. Appeal (D.B.) No. 837 of 2012 for their substitution in his place and, accordingly, this criminal appeal qua appellant, namely, Pandu Murmu in Cr. Appeal (D.B.) No. 837 of 2012 has abated.