HARIJAN KARSANBHAI PITHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appeal arises out of judgement and order dated 22.10.1992 rendered by learned Additional Sessions Judge, Amreli in Sessions Case No.79/87.

(2.) THE appellants were the original accused who were charged with offences punishable under Sections 323, 326 read with Section 114 of the Indian Penal Code. Considering the nature of injuries, however, learned Additional Sessions Judge convicted all the appellants for offences punishable under Section 324 of the Indian Penal Code as well as Section 323 of the Indian Penal Code and sentenced them to rigorous imprisonment for one year and six months respectively and also ordered them to pay fine.

(3.) DURING the pendency of the appeal, the appellants nos. 1 to 3 i.e. the accused nos. 1 to 3 expired. The appeal qua these appellants have therefore, abated. Present appeal therefore, survives only qua the appellant no.4 original accused No.4.