SADEEK KHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) This Criminal Appeal has been preferred against the impugned judgment, dtd. 4/8/1993 passed by the learned Additional District and Sessions Judge, Raisinghnagar in Sessions Case No. 62/1992 whereby the learned Court below, convicted accused-appellant No. 3, Shan Mohammed for the offence under Sec. 304 Part II I.P.C. and awarded him a sentence of 4 years R.I. along with a fine of Rs.200.00, in default of payment of which, he was to undergo further six months R.I., and convicted Appellants No. 1 and 2, Sadeek Khan and Mohammedyar respectively, for the offences under Ss. 325/34 and 323/34 I.P.C. and awarded them a sentence of 1 year R.I. along with a fine of Rs.200.00 and 6 months R.I. with a fine of Rs.200.00 respectively to each of them, in default of payment of fine, each of them were to undergo further six months R.I.

(3.) Mr. H.S.S. Kharlia, learned Senior Counsel assisted by Dr. R.D.S.S. Kharlia and Ms. Kinjal Purohit appearing on behalf of the appellants herein, at the outset, submitted that Appellant No. 1, Sadeek Khan has passed away, and the appeal, with respect to him has abated.