BHOLA @ RAM DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) A common question of law is involved in all these appeals; as such, they are being decided together through a common judgment of the same date. Facts are extracted from CRA-S-77-SB-1999.

(2.) The convicts filed these appeals to challenge their convictions and sentences. Through separate orders, the appeals were admitted, the sentences were suspended, and the payment of the fines was stayed. Before the appeals came up for final hearing, in the interregnum, the appellants expired.

(3.) The question of law that arises is whether the appeals would abate due to the appellants' death, considering that neither their close relatives sought permission for substitution under Sec. 394(2) CrPC, nor did the appellants deposit the fine amount.