V Srishananda, J
1. A memo is filed by the learned counsel for the appellant, which reads as under:
The undersigned counsel for the Appellant submit that Appeal may be dismissed as abated as the Appellant has passed away.
The same may be taken on record.
2. Sri P.Prasanna Kumar, learned counsel for the CBI submits that since police report is not received and if the information furnished on behalf of the
appellant is incorrect, liberty may be reserved to revive the appeal.
3. Placing memo and the submission made by Sri P.Prasanna Kumar, learned counsel on record, appeal stands dismissed as abated.
