STATE OF RAJASTHAN Vs. SUKHDEV RAM

JUDGEMENT

(1.) This criminal appeal under Sec. 378 (3) & (1) of the Cr.P.C. has been preferred by the appellant-State laid a challenge to the judgment of acquittal dtd. 16/1/1999, passed by the learned Additional Sessions Judge Parbatsar in Sessions Case No. 4/1998 (State of Rajasthan Vs. Sukhdevram & Ors.), whereby the accused respondents were acquitted for the offence under Ss. 302 and 120B of the Indian Penal Code.

(2.) The matter pertains to an incident which occurred in the year 1986 and the present appeal has been pending since the year 1999.

(3.) At the outset, Mr. G.R. Punia, learned Senior Counsel assisted by Mr. Sanjay Rewar, appearing on behalf of the accused-respondents, submits that accused-respondent No. 1-Sukhdev and accused-respondent No. 2-Bhanwarlal had already expired.