PRATAP SINGH RAJPUT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed by the two accused- appellants namely Bhanwar Lal and Pratap Singh under Sec. 374 Cr.P.C., 1973 against the judgment and order dtd. 5/9/2001 passed by the learned Addl. Sessions Judge (FT), Rajsamand in Sessions Case No. 28/2001 by which the learned Trial Court convicted the accused-appellant Pratap Singh for offence under Ss. 302 and 2011.P.C. and convicted the accused-appellant Bhanwar Lal for offence under Ss. 302/34 and 201 I.P.C. and passed the following sentence which reads as under;

(2.) During the pendency of this appeal, the accused-appellant Bhanwar Lal died on 18/12/2011. Therefore, vide order dtd. 4/7/1997 this Court dismissed the appeal qua the accused-appellant Bhanwar Lal as abated.

(3.) Now we are deciding the appeal of accused-appellant Ptarap Singh only.