SHER MOHD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition has been preferred assailing the judgment dtd. 21/6/2002 passed by the learned Additional Chief Judicial Magistrate, Sujat City, District Pali in Criminal Case No. 449/1994, whereby the accused-petitioners, namely Shad Mohammed, Sharif Mohammed, Shafi Mohammed, Rehmat and Hajara, came to be convicted for the offences punishable under Ss. 148, 325/149, 341/149 and 323/149 IPC. By the said judgment, the learned trial Court imposed the following sentences:

(2.) During pendency of the present revision petition, petitioner Sher Mohammed expired. A Coordinate Bench of this Court, vide order dtd. 8/8/2025, recorded the said fact and permitted legal representatives of petitioner No.1 of continuation of proceedings to the extent permissible in law.

(3.) I have heard learned counsel for the petitioners, learned Public Prosecutor, and have minutely gone through the entire record.