BACHITTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dtd. 21/12/2004 passed by the Additional Sessions Judge, Fast Track Court, Muktsar.

(2.) The instant FIR came to be registered on 31/1/2003. The accused-appellants came to be convicted vide judgment of conviction and order of sentence dtd. 21/12/2004. The present appeal against the conviction is dtd. 12/1/2005. The matter has come up for final hearing now after more than 21 years of the registration of the FIR.

(3.) At the very outset, it has been submitted that Bachittar Singh alias Bawa (accused-appellant No.1) has passed away and therefore, the appeal abates qua him.