BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Baljit Singh and Nirmal Singh are convicted under Section 307 read with Section 34 IPC and were sentenced to undergo 2 years R.I. and were also convicted under Section 323 IPC and were sentenced to undergo 6 months R.I. The trial Court also was pleased to impose fine and usual default sentence.

(2.) WHEN the appeal came up for hearing on 20.3.2014, it was informed by the counsel for the appellants that appellant No.1 Baljit Singh S/o Jarnail Singh had died about 8 years ago. The State counsel was directed to verify the factum of death reported to this Court and produce the Death Certificate today.

(3.) THOUGH the Death Certificate was not produced by the State counsel as directed, learned State counsel based on the report submitted by Sarpanch, Gram Panchayat, Jallowal Colony, Jalandhar and instructed by H.C. Jagir Singh, Police Station Division No.6, Jalandhar would submit that in fact appellant Baljit Singh had died on 29.3.2002. In view of the above development, the appeal qua appellant Baljit Singh abates.