PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 374(2) of the Criminal Procedure Code (hereinafter referred to as "the Code"), the appellants have challenged the judgment dtd. 18/7/1990 passed by learned Additional Sessions Judge No.2, Sriganganagar (hereinafter referred to as "the Trial Court") in Sessions Case No.47/89, whereby all the appellants were convicted and sentenced as under : <IMG>JUDGEMENT_243_LAWS(RAJ)7_2022_1.jpg</IMG>

(2.) Learned Public Prosecutor, at the outset, submits that during the pendency of the present appeal, accused-appellant No.5 - Birbal Ram passed away on 18/11/2010.

(3.) Hence, the present appeal qua accused appellant No.5 - Birbal Ram stands abated.