AJMER SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:

(2.) The appellant No.2 Bitthu has expired.

(3.) The appellants No.1, 3 and 4 i.e. Ajmer Singh @ Balu, Rockey and Chand @ Rafi @ Yusuf have already served sentence of six years and nineteen days (as on 24/3/2015) in lieu of seven years' sentence awarded to them.