STATE OF RAJASTHAN Vs. LAXMAN SINGH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Initially a charge-sheet was filed against three accused persons namely Ajmer Singh, Laxman Singh and Jeewan Singh. The trial Court framed charge against accused Jeewan Singh for the offence under Sections 302 and 307 IPC and against Ajmer Singh and Laxman Singh for the offence under Sections 302/114 and 307/114 IPC.

(3.) During the pendency of the trial, the accused Ajmer Singh died and criminal proceedings against him abated.