LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The challenge in the present Criminal Revision Petition, filed by the accused-petitioners under Sec. 397 read with Sec. 401 Cr.P.C. has been made to the judgment dtd. 1/11/2003, passed by the Court of learned Judicial Magistrate (Junior Division), Sangod (for short, "the Trial Court") in Criminal Case No. 302/86, whereby the accused-petitioners were convicted for offences under Sec. 304-A I.P.C. and sentenced to undergo two years rigorous imprisonment. The accused-petitioners have also challenged the judgment dtd. 29/9/2005, passed by the Court of Special Judge, Women Atrocities and Dowery Cases, Kota in Session Case No. 116/2003, whereby the appeal field by the accused-petitioners was dismissed and the judgment of conviction and sentence passed by the Trial Court was upheld.

(2.) As per the status report submitted by the learned Public Prosecutor, the accused-petitioner No. 1 Durgashanker S/o Shri Laxman has also expired. Hence this revision petition qua the accused-petitioner Durgashanker S/o Shri Laxman stands abated and now this revision petition is being considered only as regards the accused-petitioner Harlal S/o Shri Laxman.

(3.) Learned Public Prosecutor has submitted a status report dtd. 22/10/2024 sent to his office by the SHO, Police Station Sangod, Kota Rural verifying the death of the aforesaid accused-petitioner Durgashanker. The status report is taken on record.