RANBIR SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convicts Ranbir Singh, his father Brahamdev, Jasbir Singh and his father Ramdev have filed this criminal appeal assailing judgment and order dated 23.09.2002 passed by learned Additional Sessions Judge, Mansa thereby convicting the appellants under Section 304-II Indian Penal Code (IPC) and sentencing each of them to undergo rigorous imprisonment of five years and to pay fine of Rs. 1,000/- and in default of payment thereof, to undergo further rigorous imprisonment of two months.

(2.) At the outset, it has to be noticed that on the preceding date of hearing, counsel for the appellants stated that appellant No.2- Brahmdev had since died. The State counsel prayed for adjournment to verify the same. Today learned State counsel has placed on record in Court death certificate of Brahmdev (brought by HC Pargat Singh) depicting that he has since died on 13.06.2003. Learned State counsel thus admitted the death of Brahmdev-appellant No.2. Nobody has come forward to pursue the appeal on behalf of Brahmdev appellant No.2 since deceased.

(3.) Accordingly, the instant appeal qua Brahmdev-appellant No.2 is dismissed as having abated.