RAJESH Vs. STATE

JUDGEMENT

(1.) CRL .A.No.18/2000 filed by Rajesh, Munna Lal, Prakash Chand, Subhash Chand and Ashok has to be decided only with respect to Rajesh, Munna Lal and Subhash Chand, because Prakash Chand died on November 23, 2002 and Ashok died on May 04, 2009, and as recorded in the order dated August 21, 2013, the criminal appeal abates as regards Prakash Chand and Ashok. Along therewith Crl.A.No.49/2000, filed by Vijay has to be decided. The reason being that all of them have been convicted vide decision dated December 15, 1999 in FIR No.183/1985 PS Farsh Bazar.

(2.) CO -accused Swaroop Chand died during trial and hence proceedings against him were dropped by the learned Trial Judge on May 26, 1998.

(3.) WHEREAS Vijay Kumar has been held guilty for having committed the offence punishable under Section 302 IPC as also the offences punishable under Section 147, Section 148 and Section 326 IPC read with Section 149 IPC, Rajesh, Munna Lal and Subhash Chand have been held guilty for the offence punishable under Section 147, Section 148 and Section 326 IPC read with Section 149 IPC.