Ram Kumar Vs. State of Punjab

[Criminal Appeal No. 1482 of 2007]

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 dated4.4.2011 wherein it is stated that Ram Kumar-appellant herein had expired on 1.3.2011. In that view, the appeal stands abated.

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

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

JULY 20, 2012

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