BHOOP MUNSHI RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits a report in which it has been mentioned that petitioner No.2-Munshi Ram expired on 25/12/2022 and death certificate in this regard has also been filed. The said report is hereby taken on record.

(2.) Hence, the criminal revision petition in respect of petitioner No.2-Munshi Ram is dismissed as abated.

(3.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 20/8/2004 passed by learned Additional Sessions Judge, Bhadra, District Hanumangarh in Criminal Appeal No.2/2002 whereby the learned appellate Court dismissed the appeal filed against the judgment of conviction dtd. 5/3/1998 passed by the learned Civil Judge (Junior Division) and Judicial Magistrate, First Class Bhadra, District Hanumangarh in Criminal Case No.220/1996 by which the learned trial Judge convicted and sentenced the petitioners as under:-