Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 793 OF 2006
RAM DAS SINGH ...... APPELLANT
VERSUS
ASHOK MEHTA & ORS. ...... RESPONDENTS
O R D E R
Learned counsel for the appellant points out
that an appellant has very recently passed away and he
has no instructions in th matter. We, accordingly,
dispose of this appeal as having become infructuous.
...... ..................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
JANUARY 27, 2011.