JAGGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal has been filed by the appellant against the judgment of conviction and order of sentence dated 07.10.2003, passed by learned Addl. Sessions Judge, Bathinda.

(2.) THE perusal of the record shows that vide judgment dated 07.10.2003, learned Addl. Sessions Judge, Bathinda decided two session cases i.e. one FIR case instituted against Jagga Singh alias Jagsir Singh vide FIR No. 140 dated 18.10.2000 under Sections 363 and 376 IPC registered at Police Station Sangat and another complaint case filed by Darshan Singh against Nar Singh under Sections 376/34 IPC, in which charges were framed under Sections 363 and 376 IPC.

(3.) AS argued, appeal filed by co -accused Nar Singh has been abated vide order dated 07.01.2015 as Nar Singh expired during pendency of the appeal.