TAMACHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Sec. 374(2) of Cr.P.C. has been filed challenging the judgment dtd. 13/11/1997, whereby the learned Sessions Judge, Barmer convicted and sentenced the appellants as under: <FRM>JUDGEMENT_68_LAWS(RAJ)5_2024_1.html</FRM>

(2.) At the outset, Mr. Bishnoi, learned Public Prosecutor on the basis of factual report dtd. 7/5/2024 informed that the appellant No.2 - Channu @ Chanesar has since passed away.

(3.) Hence, the present appeal qua appellant No.2 - Channu @ Chanesar stands abated.