KHUBRAM AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The 18 accused appellants were found guilty in Sessions Case No. 8/1988 by the learned Addl. Sessions Judge, No. 1, Alwar, vide its judgment dated Aug. 9, 1994 for having committed murder of Man Singh and causing injuries to other injured persons and they were convicted and sentenced as under- <FRM>JUDGEMENT_104_LAWS(RAJ)3_2002_1.html</FRM> All these substantive sentences were directed to run concurrently.

(2.) Against this judgment of conviction that the action for filing the instant appeal has been resorted to by the accused.

(3.) During the pendency of appeal, appellant Brijendra died and therefore, the appeal preferred by him stands abated and the proceedings against him are dropped.