STATE OF PUNJAB Vs. AVTAR SINGH AND ORS

JUDGEMENT

(1.) Leave to appeal was granted and the appeal was admitted for hearing on 22.8.2001.

(2.) State of Punjab has filed this appeal impugning the judgment dated 12.12.2000 passed by the learned Judicial Magistrate 1st Class, Phagwara, in case F.I.R. No. 17 dated 15.2.1995 under Sections 420/419/465/468/471/120-B of the Indian Penal Code (for short 'the Code') registered at Police Station Sadar, Phagwara, vide which Avtar Singh, Manjit Singh, Niranjan Dass, Chander Pal and Harmesh Lal alias Pappu (accused-respondents) were acquitted of the charge framed against them under Sections 419/420/465/120-B/471 of the Code.

(3.) Manjit Singh (accused-respondent No. 2) died on 18.5.2000 during trial and report regarding the entry of his death in the record of the Nagar Nigam, Ludhiana had been placed on record. Accordingly, proceedings against him stood abated.