NARESH KUMAR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants had faced trial for commission of offence punishable under Sections 307/ 34/ 120-B of the Indian Penal Code, 1860 (IPC for short) and Section 25 of the Arms Act, 1959 (the Act for short) in FIR Nos.36 dated 4.2.2006 and 79 dated 8.3.2006 registered at Police Station Shahbad. Trial Court vide judgment/ order dated 24.3.2009/ 27.3.2009 convicted and sentenced the appellants qua commission of offence punishable under Sections 307/ 34/ 120-B IPC and Section 25 of the Act. Hence, the present appeal.

(2.) Learned counsel for the appellants has submitted that appellant No.1 Naresh Kumar has died during the pendency of the appeal.

(3.) Accordingly, the proceedings qua appellant No.1 stand abated.