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Judgment
(M. Zothankhuma, J)
Mr. D. Bora, learned counsel appears for the appellant, while Mr. R. R. Kaushik, learned Addl. PP appears for the State.
Mr. D. Bora has submitted death certificate dated 20.04.2026, issued by the Registrar, Birth & Death, Nutan Ramnagar State Dispensary, which is to the effect that the appellant Mour @ Moub Uddin Laskar expired on 25.02.2026. The said death certificate is accompanied by an affidavit dated 23.04.2026 executed by the wife of said Mour @ Moub Uddin Laskar, i.e. Rubi Begom Laskar.
Mr. R. R. Kaushik, learned Addl. PP also submits that on verification, he has found that the appellant Mour @ Moub Uddin Laskar has expired.
The affidavit and the death certificate dated 20.04.2026 are made a part of the record and marked as Annexure-X collectively.
On account of the affidavit filed by the Mour @ Moub Uddin Laskar’s wife and in terms of the death certificate dated 20.04.2026, the appeal stands abated, inasmuch as, the appellant’s counsel submits that the family of the appellant, Mour @ Moub Uddin Laskar, do not wish to peruse the matter any further.
The appeal is accordingly closed as abated.