MAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, we shall be disposing of Criminal Appeal bearing Nos. 78-DB, 146- DB of 1997 and Criminal Revision No. 219 of 1997 together.

(2.) Learned counsel for appellant-Het Ram has put on record certificate of births and deaths (Annexure A-1), wherein it has been stated that Het Ram son of Chuni Lal, resident of village Sadalpur, died on 8-2-2005.

(3.) Appeal against Het Ram has abated.