SHIMBHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants have preferred this appeal aggrieved by the judgment and order of conviction dtd. 28/9/2013 passed by Additional Sessions Judge, Neem Ka Thana, District Sikar for offences under Ss. 302/34 and Sec. 436 of the Indian Penal Code (hereinafter 'IPC') whereby for offence under Sec. 302/34 they were sentenced to life imprisonment with fine of Rs.10,000.00 and in default of fine simple imprisonment of three months and for offence under Sec. 436 they were sentenced to 10 years of rigorous imprisonment with fine of Rs.5,000.00 and in default of fine two months simple imprisonment. Both the sentences were ordered to be run concurrently.

(2.) It is informed by the counsel for the appellants that appellant No.2-Sheodan Ram has expired on 13/5/2021. A death certificate in this regard is produced before this Court. Considering the same, the present appeal qua the appellant No.2-Sheodan Ram stands abated.

(3.) Succinctly stated, the case of the prosecution-respondent as per Written Report (Ex. P3) is as follows: