JASWANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the aforesaid Cr. Appeals arise out of the common judgment of conviction and sentence are being decided by this common judgment.

(2.) The above Criminal Appeals under Sec. 374(2) Cr.P.C. have been preferred by the accused-appellants (1) Jaswant @ Jassu, (2) Deepak, (3) Vikram, (4) Chhogara, (5) Narayan Lal, (6) Ashok Kumar and (7) Jitendra @ Jitu against the judgment dtd. 19/6/2014 passed by learned Additional Sessions Judge, Abu Road, District Sirohi (hereinafter referred to as the learned Trial Court for short) in Sessions Case No. 03/2010" "State of Rajasthan Vs. Rupa Ram & Ors., whereby the accused-appellants were convicted and sentenced for the following offences:-

(3.) At the outset, learned Public Prosecutor submits that as per the information supplied to him, accused-appellant No. 2 Narayan Lal in D.B. Criminal Appeal No. 560/2014 as well as Jawant @ Jasu accused-appellant No. 1 in D.B. Cr. Appeal No. 599/2014 have passed away during pendency of the appeal.