STATE OF RAJASTHAN Vs. INDERJEET @ INDER SINGH

JUDGEMENT

(1.) The instant criminal appeal came to be filed by the appellant under Sec. 378/(iii) & (i) Cr.P.C. against the judgment dtd. 16/12/2002 passed by Additional Sessions Judge (Fast Track), Bikaner in Criminal Case No. 137/2001 whereby all four accused respondents, charged under Ss. 147, 148, 302, 302/149, 307, 307/149, 325, 325/149, 323, 323/149, 324, 324/149, 326, 326/149, 341 and 341/149 of the IPC, were acquitted.

(2.) This Court vide its order dtd. 28/4/2003 granted leave to appeal and the memo of leave to appeal was ordered to be treated as the memo of appeal.

(3.) From perusal of the order sheets of the present appeal, it is noted that respondent No. 5- Mahendra Singh expired on 13/6/2003 and accordingly, it was ordered that the appeal against the respondent No. 5 stood abated. Similarly, the appeal against respondent No. 2 Lal Chand stood abated on account of his death and an order abating the appeal qua respondent No. 2 was passed on 5/7/2022.