RUDRA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Counsel for the Appellant submits that he is in receipt of a copy of letter bearing Memo No.446/GOS/PRISON/2025, dtd. 30/8/2025, addressed to the Member Secretary, State Legal Services Authority, Development Area, Gangtok, from the Jailor, State Central Prison, Rongyek. The letter contains the information that the convict/Appellant in the instant matter was diagnosed with the case of moderately differentiated squamous cell carcinoma of the left aryepiglottic fold and pyriform sinus and had undergone chemo-radiation therapy at STNM Hospital.

(2.) He developed health complications on 29/8/2025, upon which he was admitted to the STNM Hospital and his family members duly informed but he passed on 30/8/2025, at the hospital at around 0815 hours. That, in the circumstances the matter may be disposed of accordingly.

(3.) Learned Additional Public Prosecutor has no objection.