DALU & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction dated 25.5.85, the appellants have preferred this appeal on the ground mentioned in the memo of appeal.

(2.) When the appeal came up for hearing, it was observed from the record noticing the report of brief that the accused Dalu has died years ago, his appeal in relation to his conviction therefore, abates and is dismissed as abated.

(3.) That leaves the appeal by Sudi for adjudication. With the assistance of the learned counsel for the accused and the learned Public Prosecutor, we have re-appreciated the evidence on record and scrutinised the documents. We are of the considered view in the circumstances that even if the entire evidence as led by the prosecution is accepted, there is nothing in it to choose that Sudi wife of Dalu Jaat was in any manner criminally involved in the action of causing homicidal death of Nani who was mother of Dalu Dhobi the deceased. She had no motive in killing Nani. She is alleged to be a concubine of Dalu Dhobi.