VEER CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the jugdment dtd. 25/4/1992 passed in Sessions Case No.25/1990, learned Sessions Judge, Dungarpur convicted and sentenced appellants as under:- <FRM>JUDGEMENT_71_LAWS(RAJ)12_2022_1.html</FRM>

(2.) The appeal has been preferred by the appellants assailing the judgment dtd. 25/4/1992. Bailable warrants issued by coordinate Bench of this Court vide order dtd. 5/8/2022 for summoning the appellants were received with the report that appellant no.2 expired on 26/12/2020. This Court vide order dtd. 23/9/2022 held that the appeal stood abated to the extent of appellant No.2 Nan Chand and ordered that a note to this effect be appended in the cause title.

(3.) Brief facts relevant and necessary for disposal of the appeal are noted hereinbelow: