TITU SARDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Six persons were named as assailants by Badal Singh, brother-in-law of Binod Singh, the deceased, in his fard-beyan which was recorded on 24.01.2006. After the investigation a charge-sheet was filed and the appellants, namely, Anadi Yogi Gosai @ Sadhu, Ramlakhan Yadav @ Lakhan Yadav, Steel Sardar @ Mangala, Titu Sardar, Sidu Sardar and Sanu Sardar were sent-up for trial to face the charge for committing murder of Binod Singh in furtherance of their common intention.

(2.) Mr. Ram Prakash Singh, the learned A.P.P states that according to the report received from the Inspector of Police-cum-Officer-in-Charge, Adityapur dated 02.08.2019, the accused-appellant, namely, Anadi Yogi Gosai @ Sadhu, who is the appellant in Criminal Appeal (D.B) No.215 of 2008 has passed away.

(3.) Accordingly, Criminal Appeal (D.B) No.215 of 2008 qua the appellant, namely, Anadi Yogi Gosai @ Sadhu stands abated.