LILA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Lila Singh and accused Ajaib Singh were sent up for trial to face the charge under Section 302/34 IPC. The trial Court returned a verdict of conviction as against these accused under Section 326/34 IPC. Hence the present appeal.

(2.) During the pendency of the appeal accused Lila Singh died. Recording his death based on the certificate produced by the State, the appeal qua Lila Singh was treated as abated.

(3.) Sh.Charanjit Singh Bakhshi, Advocate was appointed as amicus curiae to prosecute the appeal preferred by accused Ajaib Singh, but the learned counsel who originally filed the appeal has come forward today to argue the case. Therefore, the appointment of Sh.Charanjit Singh Bakhshi, Advocate as amicus curiae stands cancelled.