Patna High Court
Mahavir Paswan vs State Of Bihar on 10 April, 2018
Bench: Chief Justice, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.397 of 1995
Arising Out of PS.Case No. -null Year- null Thana -null District- JAMUI
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Mahavir Paswan, son of Late Saukhi Paswan, resident of village- Khuri Paras, P.S.-
Jhajha, District- Jamui.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 10-04-2018 This appeal has been filed by the appellant Mahavir Paswan challenging the conviction order passed by the learned Additional Sessions Judge, 1st, Munger in Sessions Case No.245 of 1979 and sentencing him to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code.
The report has been received from the Superintendent of Police, Jamui dated 26.3.2018 which goes to show that the sole appellant Mahavir Paswan has died more than 15 years back and the certificate and documents of the Panchayat in this regard have been enclosed along with the report of the Superintendent of Police.
In view of the above, the appeal has been rendered infructuous.
Patna High Court CR. APP (DB) No.397 of 1995 dt.10-04-2018 2/2 This appeal is accordingly disposed of.
(Rajendra Menon, CJ) (Rajeev Ranjan Prasad, J) N.H./-
AFR/NAFR NAFR CAV DATE N/A Uploading Date 12-04-2018 Transmission Date