HURMA Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor submits that the petitioner No. 6­Amra passed away and submitted his death certificate which is hereby taken on record.

(2.) In these circumstances, the present criminal revision petition in respect of petitioner No. 6- Amra is dismissed as abated.

(3.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 21/8/2007 passed by learned Sessions Judge, Dungarpur in Criminal Appeal No. 4/2002 whereby the learned Appellate Court dismissed the appeal filed against the judgment of conviction dtd. 15/12/2001 passed by the learned Chief Judicial Magistrate, Dungarpur in Regular Criminal Case No. 79/1997 by which the learned Trial Judge convicted and sentenced the petitioner No. 1-Hurma as under :- <IMG>JUDGEMENT_101_LAWS(RAJ)5_2025_1.jpg</IMG>