HAZARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS per Office report, bailable warrants issued against the petitioner have been received back unexecuted with the report that he had died on 07.12.2007.

(2.) SINCE no one has 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.

(3.) THE petitioner, Hazara Singh, was held guilty for having committed the offences punishable under Sections 279, 304 -A and 338, IPC, and ordered to undergo the following sentences: