STATE OF BIHAR Vs. MOD NARAYAN MISHRA

JUDGEMENT

(1.) Learned counsel for the petitioner in the matter of Cr.Revision No.555 of 2000 submits that parties have compromised the matter, as such, he does not want to press this application.

(2.) Accordingly, Cr. Revision No. 555 of 2000 is dismissed as not pressed.

(3.) In so far Govt. Appeal No. 8 of 2000 is concerned, respondent no.5 Jay Narayan Mishra is stated to have died during the pendency of the appeal. Accordingly, the appeal is abated against respondent no.5. Heard Mr. Ajay Mishra, A.P.P. for rest of the respondents.