JETHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submitted a report dtd. 9/5/2024 received from SHO, Police Station Bagra, District Jalore wherein it is mentioned that petitioner No. 1 Jethu Singh passed away long back.

(2.) In view of the aforesaid circumstances, the present revision petition qua the petitioner No. 1 Jethu Singh is hereby dismissed as abated.

(3.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 31/10/2003 passed by learned Sessions Judge, Jalore in Criminal Appeal No. 23/2003 whereby the learned Appellate Court partly allowed the appeal filed against the judgment of conviction dtd. 25/3/1998 passed by the learned Civil Judge (S.D.) & Chief Judicial Magistrate, Jalore in Criminal Case No. 355/1993 by which the learned Trial Judge convicted and sentenced the petitioner as under:--