STATE OF J&K Vs. KEWAL KRISHAN

JUDGEMENT

(1.) The State of J&K has preferred this appeal against the judgment of acquittal recorded by the learned Additional Sessions Judge, Doda in case (File No.117) titled State of J&K v. Kewal Krishan arising out of FIR No.295/2009 for offence punishable under Sec. 304 RPC.

(2.) Vide order dtd. 25/11/2020, this Court condoned the delay in filing the acquittal appeal and also granted leave to file appeal against the judgment of acquittal. On 9/7/2021, the appeal was admitted and post admission notice was issued to the respondent.

(3.) As per the note of the Registry, notice issued to the respondent in terms of order dtd. 9/7/2021 has been received back with the remarks that the respondent has expired on 26/10/2020 due to COVID-19.