GOKLA Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor submits a report in which it has been mentioned that petitioner No. 1-Gokla S/o Dana Ji expired. The said report is hereby taken on record.

(2.) Hence, the criminal revision petition in respect of petitioner No. 1-Gokla S/o Dana Ji is dismissed as abated.

(3.) So far as Petitioner No. 2 is concerned, by way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 5/8/2006 passed by learned Additional Sessions Judge, Aburoad, District Sirohi in Criminal Appeal No. 11/2005 whereby the learned Appellate Court dismissed the appeal filed against the judgment of conviction dtd. 21/7/2005 passed by learned Judicial Magistrate, First Class Pindwara, District Sirohi in Criminal Regular Case No. 193/2001 by which the learned Trial Judge convicted and sentenced the petitioners as under:--