STATE OF RAJASTHAN Vs. MOHD SULTAN AND OTHERS

JUDGEMENT

(1.) The court of District and Sessions Judge, Bundi, in Sessions Case No.31/1980 on 28.7.1980 formulated charges under Sections 304 and 330 IPC against four persons namely, Mohd. Sultan, Khalil Mohd., Bhura Lal and Abhaykishore. These four persons were tried by the court of District and Sessions Judge, Bundi and the said court vide impugned judgment dated 13.4.1981 recorded acquittal of all the four accused persons.

(2.) Aggrieved against the same, the State of Rajasthan filed an application for leave to appeal. The said leave to appeal was granted and the present appeal against acquittal bearing No.D.B. Cr. Appeal No.410/1981 was registered.

(3.) During the pendency of the appeal, Mohd. Sultan accused respondent no.1 and Bhura Lal accused respondent no.3 have expired.