STATE OF RAJASTHAN Vs. LALA RAM

JUDGEMENT

(1.) This criminal appeal under Sec. 378 (3) and (1) Cr.P.C. has been preferred by the appellant-State claiming the following relief:

(2.) The appellant-State laid a challenge to the judgment of acquittal dtd. 21/12/1999 passed by the learned Sessions Judge, District Sirohi in Sessions Case No. 66/97 (State of Rajasthan Vs. Lala & Ors.), whereby the accused respondents were acquitted of the offences under Ss. 148 & 302 read with Sec. 149 I.P.C.

(3.) Learned Additional Government Advocate has placed on record the status report dtd. 18/10/2024, which indicates that respondent No.6 Saroopa has expired.