Chouth Mal vs State
2022 Latest Caselaw 2544 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Jail Appeal No. 422/1987

Chouthmal S/o Sukhdeo, by caste Kalal, Resident of Sawata- Purohitan Ka, Police Station Chittorgarh, District Chittorgarh (Raj.).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ranjeet Joshi through VC. For Respondent(s) : Mr. B.R. Bishnoi, AGC.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MS. JUSTICE REKHA BORANA

Order

11/02/2022

The appellant Chouth Mal was convicted and sentenced to

Life Imprisonment vide Judgment dated 21.09.1987 passed by

Additional Sessions Judge, Rajsamand in Sessions Case

No.38/1985. The trial court has forwarded a report that the

appellant passed away on 04.08.2018. Copy of death certificate

issued by the competent authority is annexed with the report.

Thus, the instant appeal abates and is dismissed as such.

(REKHA BORANA),J (SANDEEP MEHTA),J

18-Tikam/-

Powered by TCPDF (www.tcpdf.org)