Shiv Kumar Vs. State of Punjab & ANR.

[Criminal Appeal No.1511 of 2004]

O R D E R

Learned counsel for the appellant has filed the Death Certificate of the appellant herein, inter alia, bringing to our notice that the appellant had expired on 30.03.2011. In view of the death of the appellant, the only order that can be passed in this matter is that the appeal stands abated.

Ordered accordingly.

...................J. (H.L. DATTU)

...................J. (ANIL R. DAVE)

NEW DELHI;

APRIL 26, 2012

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