JAFAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By an order dated 11.07.2019, the criminal appeal qua the appellant No.1, namely, Jafar Ansari and the appellant no.2, namely, Rabul Ansari has abated.

(2.) Fourteen persons were named accused in Senha P.S. Case No.27 of 1992, which was registered on the basis of the fardbeyan of Rustam Ansari recorded on 10.04.1992.

(3.) Amiruddin Ansari, the accused named in the First Information Report died after charges under section 307/149 I.P.C and under section 302/149 I.P.C were framed against the accused persons.