MEENU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal under Sec. 374 CrPC has been filed challenging the judgment dtd. 25/2/1991 in Sessions Case No.115/1990 passed by the Special Judge, SC/ST (Prevention of Atrocities Cases), Jaipur whereby accused- appellants have been convicted for offence under Sec. 306 IPC and sentenced to undergo seven years rigorous imprisonment, with fine of Rs.100.00, in default to further undergo one month rigorous imprisonment.

(2.) Heard counsel for appellant, learned Public Prosecutor and perused the record.

(3.) At the outset, it is note worthy that appellant accused No.1 Gopal has passed away during course of this appeal on 18/5/2016 and none of his surviving relatives have come forward to challenge his conviction, therefore, appeal on behalf of accused appellant No.1 Gopal stands abated as per Sec. 394 CrPC on account of his death. However, appeal for accused appellant No.2 Manphool Decvi survives, hence, legality and validity of conviction of accused appellant No.2 for offence u/s. 306 IPC is being considered on merits.