STATE OF H P Vs. KULDEEP SINGH

JUDGEMENT

(1.) For an offence, which is alleged to have been committed on 16.8.1999, accused were put to trial. In terms of judgment dated 15.6.2001 passed by Sessions Judge, Una, in Sessions Case No. 30 of 2000, titled as State of H.P. vs. Kuldeep Singh & Another, accused stand acquitted of the charged offences.

(2.) According to Mr.Ramesh Sharma, learned counsel for accused Kuldeep Singh, (accused No.1) has expired on 19.3.2009. He has produced his Death Certificate in Court, which is taken on record. Consequently, the appeal qua accused No.1 stands abated.

(3.) Undisputedly Kanta Devi (Accused No.2) is the sister-in-law (elder brother's wife) of accused No.1.