KIKA RAM Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant,abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred with the following prayer:-

(3.) At the outset, learned counsel for the appellants submits that the appeal against appellant no. 2, Peera Ram, stands abated, as on 5/2/2020, and that the above prayed for reliefs be granted to the appellant no. 1, Kika Ram.