STATE OF RAJASTHAN Vs. HANUMAN SINGH

JUDGEMENT

(1.) By way of the instant criminal appeal, the appellant-State laid a challenge to the judgment dtd. 28/6/1993 passed by the learned Additional District & Sessions Judge No. 2, Jodhpur (Rs.Trial Court'), in Sessions Case No. 16/1991 (State of Rajasthan Vs. Hanuman Singh & Ors.), whereby the accused-respondents herein have been acquitted of the charges against them under Ss. 147, 148, 302, 302/34, 323/149 and 447 IPC.

(2.) The matter pertains to an incident which occurred in the year 1991 and the present appeal has been pending since the year 1995.

(3.) At the outset, attention of this Court has been drawn to the order dtd. 3/11/2020 passed by a Coordinate Bench of this Hon'ble Court, wherein it was recorded on the basis of a death certificate so produced, that accused- respondent Mohan Singh had passed away on 9/2/2018, and thus, vide the said order, the instant appeal qua the said accused-respondent Mohan Singh stood abated and dismissed as such. In this view of the matter, the present appeal is surviving only qua accused-respondents (surviving), namely, Hanuman Singh, Mangilal @ Mangoo Singh, Bajrang Singh, Takhat Singh, Bhanwar Singh, Tej Singh, Shankar Singh, Gaje Singh and Madan Singh, and the present adjudication is being made accordingly.