AJAIB SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of conviction and the order of sentence, dated 15.1.2003, passed by learned Additional Sessions Judge, Fatehgarh Sahib, whereby the appellants, namely, Ajaib Singh @ Laddi, Taranjit Singh @ Tina @ Pinderjit and Buta Singh, were held guilty for the offences punishable under Sections 307, 324, 326 and 452 read with Section 34, IPC, and each one of them was ordered to undergo the following sentences: -

(2.) DURING pendency of the present appeal, appellant No. 2, Taranjit Singh @ Tina @ Pinderjit, had since died, therefore, the appeal qua him had abated and an order to that effect was passed by this Court on 18.2.2015.

(3.) LEARNED counsel for the State very fairly concedes that appeal qua appellant No. 2, Taranjit Singh @ Tina @ Pinderjit, has abated. He has produced the affidavits of the Deputy Superintendent, Central Jail, Patiala, showing the period of incarceration suffered by the appellants, Ajaib Singh @ Laddi and Buta Singh, which are taken on record.