Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1482 OF 2007
RAM KUMAR APPELLANT
VERSUS
STATE OF PUBJAB RESPONDENT
O R D E R
1. We have heard learned counsel appearing for the
appellant and learned Additional Solicitor General.
2. Learned counsel appearing for the appellant has
circulated a letter dated 7.6.2011. Along with the said
letter he has also enclosed a Certificate issued by the Chief
Registrar, Births & Deaths, Punjab dated 4.4.2011 wherein it is
stated that Ram Kumar-appellant herein had expired on 1.3.2011.
In that view, the appeal stands abated.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 20, 2012
Page 1