DARBARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since no one had put in appearance for the petitioner despite the fact that case was called twice, it appears that neither the counsel nor legal heirs of the petitioner are interested in prosecuting the present criminal revision petition.

(2.) I have heard learned counsel for the State and with his able assistance gone through the material available on record. The petitioner, Darbara Singh, was held guilty for having committed the offence punishable under Section 13-A of the Public Gambling Act, 1867, and ordered to undergo rigorous imprisonment for three months besides payment of fine of Rs. 200/- (Rupees two hundred only) and in default thereof to undergo further rigorous imprisonment for fifteen days by learned Chief Judicial Magistrate, Fatehgarh Sahib. The petitioner preferred an appeal which was dismissed by learned Sessions Judge, Fatehgarh Sahib, vide judgment dated 8.7.2006. Dissatisfied with both the judgments of learned Courts below, present revision petition was preferred before this Court.

(3.) After taking instructions from HC Surinder Singh of Police Station, Bassi Pathana, District Fatehgarh Sahib, learned counsel for the State has pointed out that during pendency of the present revision petition, Darbara Singh (petitioner) has since died. In support of his contention, learned counsel for the State has produced photostat copy of the death certificate of Darbara Singh, which is taken on record.