RAGHUNATH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal was listed for hearing on 18.08.2009. Learned Counsel for Appellant submitted that Appellant is 92 years old but he is not aware whether Appellant is still alive or not. This Court directed the SHO, Police Station Deeg, District Bharatpur to inform this Court whether Appellant is alive or not.

(2.) SHO, Police Station Deeg, vide his report dated 24.08.2009, informed that Appellant is alive, he is about 90 years of age, he is confined to bed and is not in a position to move. He has also enclosed a copy of medical certificate issued by the Medical Officer, Primary Health Centre, Sinsini dated 24.08.2009. Thereafter, hearing of appeal could not take place for last more than one year and three months.

(3.) Today, learned Counsel for Appellant has moved an application under Sec. 394 Code of Criminal Procedure stating therein that he has received a telephonic message that Appellant has died, therefore, appeal be dismissed as abated.