Page 1

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.  

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

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

NEW DELHI; JULY 20, 2012