JARNAIL SINGH @ KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is preferred against the judgment dtd. 7/12/2009 passed by the learned Additional Sessions Judge, Patiala, vide which the appeal against judgment of conviction and order of sentence dtd. 15/2/2006 passed by the learned Judicial Magistrate 1st Class, Samana, in FIR No.315 dtd. 3/9/2000 registered under Ss. 323/324/326/341/34 of IPC, registered at Police Station Patran, has been dismissed.

(2.) Learned counsel for the petitioners submits that petitioners No.2 and 4, namely, Nihal Singh and Balvir Singh, respectively, had died, as such, the present revision petition qua petitioners No.2 and 4 has become abated. He further submits that the fine has already been deposited at the time of filing of an appeal before the learned Appellate Court. Moreover, in compliance of order dtd. 24/1/2025 status report regarding death of petitioners No.2 and 4, has been filed and the same is taken on record.

(3.) In view of the above, the present revision petition is disposed of as abated qua petitioners No.2 and 4, namely, Nihal Singh and Balvir Singh, respectively.