Himachal Pradesh High Court
Raj Kumar Thapa vs . State Of H.P. on 22 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Raj Kumar Thapa Vs. State of H.P. Cr. Appeal No. 185 of 2021 .
22.9.2022 Present: Mr. Vivek Sharma, Advocate, for the appellants.
Mr. Vinod Thakur, Addl.A.G. with Mr. J.S. Guleria, Dy. A.G., for the respondentÂState.
The appellants have been convicted for having committed murder of one Sanjit Chaudhary.
However, we
have received a letter
Superintendent of Jail, Kanda, addressed by one of the r forwarded by appellants, namely Raj Kumar, s/o sh. Hastha Bhadur Thapa, stating therein that the said Sanjit Chaudhary is still alive.
2. In support of his contention, verification of live status certificate issued by Shantinagar Rural Municipality, Ward No. 6, Dang District, Lumbini Province, Nepal has also been appended.
3. Let a copy of this letter alongwith its enclosures be supplied to both the parties so as to enable them to impart clear cut instructions in this regard.
List on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 22, 2022 (kalpana) ::: Downloaded on - 24/09/2022 20:02:05 :::CIS