PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of Criminal Appeal No. 316 SB of 1990 and Criminal Revision No. 807 of 1990, as same impugned order/judgment involved in both these cases. For the sake of convenience, facts are being taken from Criminal Appeal No. 316 SB of 1990.

(2.) Counsel for the appellants states that Pal Singh-appellant No.1 has since died. None of his near relations has moved any application to continue with this appeal, within the stipulated period, as such, appeal qua Pal Singh abates.

(3.) This appeal has been filed against judgment and order dated 4.8.1990 and 6.8.1990, respectively, vide which appellants were convicted and sentenced as under:-