OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dtd. 4/2/2004 passed by the Sessions Judge, Bathinda.

(2.) The instant FIR came to be registered on 27/2/1995. The accused-appellants came to be convicted vide judgment of conviction and order of sentence dtd. 4/2/2004. The present appeal against the judgment of conviction and order of sentence was filed on 10/2/2004. The matter has come up for final hearing now after almost 30 years of the registration of the FIR.

(3.) Today, at the very outset, the learned State counsel has referred to the order dtd. 29/9/2017 and submits that since the appellants No.1 and 5, namely, Om Parkash and Darbara Singh have died on 25/1/2014 and 21/4/2017, the appeal qua them be abated. In view of the aforementioned position, the proceedings qua the appellant No.1-Om Parkash and appellant No.5-Darbara Singh stand abated.