JASNATH Vs. BHEEK NATH

JUDGEMENT

(1.) The present appeals have been preferred under sec. 372 r/w Sec. 378 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') by the appellant - complainant so also by the State against the judgment and order dtd. 9/12/2014 passed by the learned Additional Sessions Judge No.2, Jodhpur Metropolitan, Jodhpur (hereinafter referred to as 'the trial court'), whereby the accused - persons namely Bhiknath, Bhanwar Nath and Vari Devi have been acquitted of the charges under Sec. 306 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.') levelled against them.

(2.) Learned counsel for the appellant at the outset submitted that accused Bhanwar Nath (respondent No.2) has since passed away and the appeal against him has therefore, been abated. Ordered accordingly.

(3.) The facts appertain are that on 1/1/2006 one Dinesh @ Bhupendra Nath has committed suicide by hanging himself with a rope tied to the fan in his room.