Shree Chandrashekhar - (1.) Order dated 11.03.2019 reads as under : "1. Mrs. Vandana Bharti, the learned A.P.P appears for the State of Jharkhand. 2. Pursuant to order dated 26.11.2018 a report was submitted by the Officer In-charge, P.S Mesra (O.P.), Ranchi on 14.01.2019. 3. It is stated that whereabouts of all the six appellants in Criminal Appeal (D.B.) No. 3 of 1994 (R) and both the appellants in Criminal Appeal (D.B.) No. 6 of 1994 (R) were verified. 4. It is stated that the appellant no. 1 namely Koka Kumhar in Criminal Appeal (D.B.) No. 3 of 1994 (R) and the appellant no. 2 in Criminal Appeal (D.B.) No. 6 of 1994 (R) are alive. However, other appellants have died. 5. There is no representation on behalf of the deceased appellants by their legal heirs/successors for their substitution in these criminal appeals. 6. Post the matters on 13.03.2019 under the heading 'For Orders'."
(2.) Mr. Shailesh, the learned counsel for the appellants submits that he has no instructions to file an application for substitution of the deceased appellants.
(3.) Accordingly, Criminal Appeal (DB) No. 3 of 1994 (R) in respect of the appellant nos. 2 to 6 namely, Lakshman Kumhar-appellant no. 2, Jit Ram Kumhar-appellant no. 3, Jhumania Devi @ Jubain Devi-appellant no. 4, Asturn Devi-appellant no. 5 and Birsa Kumhar-appellant no. 6 has abated.;