SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dated 22/28/4/2004 passed by the Addl. Sessions Judge, Exercising the Powers of Sessions Judge, Kapurthala.

(2.) The FIR was registered on 11/7/2002, the judgment of conviction and order of sentence passed by the Addl. Sessions Judge, Exercising the Powers of Sessions Judge, Kapurthala is dated 22/28/4/2004, the appeal was filed on 7/5/2004 and the matter is being taken up for hearing now i.e. after a period of 23 years from the date of registration of the FIR.

(3.) Jatinder Singh S/o Chamel has passed away and therefore, the proceedings qua him stand abated.