- (1.) Pursuant to the earlier order dated 23.1.2017, the C.J.M. concerned has sent a death verification report after making an inquiry indicating that accused respondent no.1, Shiv Shankar has died. The statements of the concerned persons, which have been recorded by him during course of the inquiry, have been annexed along with the report dated 28.2.2017.
(2.) In view of the above, this appeal is dismissed as abated against the accused respondent no.1, Shiv Shanker.
(3.) Heard learned A.G.A. for the State appellant/applicant, Sri Vimal Chandra Chaudhary, learned counsel for the accused-opposite party no. 2 and perused the material on record.;