REGENT COMPUTRONICS PVT. LTD.

Pashupati Nath Shah Appellant

V/S

STATE Respondents

Referred Judgements :-

RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
KOLI CHUNILAL SAVJI VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAM SHANKAR KANKARIA VS. STATE OF MAHARASHTRA [REFERRED TO]
PURAN CHAND VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Introduction

(2.) The Appellant was charged with having raped his sister-in-law on 7th April 1993 at about 115 pm at his house in West Sagarpur, New Delhi and thereafter, having committed her murder by pouring kerosene oil on her and then setting her afire. She suffered 100 % burn injuries and succumbed to the injuries on the same day.

(3.) During the pendency of the present appeal, the Appellant expired on 3rd April 2016. This was brought to the notice of this Court when the appeal was listed for final hearing on 11th January 2018. Since none appeared for the Appellant on that date, the appeal was disposed of as having abated.

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PASHUPATI NATH SHAH Vs. STATE

Referred Judgements :-

JUDGEMENT

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