[email protected] Gurucharan Singh vs State
2022 Latest Caselaw 13357 Raj

(1 of 1) [CRLA-66/1990]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 66/1990

Gura @ Gurcharan Singh S/o Sh. Milkiyat Singh, by caste Jat Sikh, R/o Village Thandewala, Tehsil Raisinghnagar, District Sri Ganganagar.

----Appellant Versus The State of Rajasthan.

----Respondent

For Appellant(s) : None present. For Respondent(s) : Mr. R.R. Chhaparwal, P.P.

Mr. G.R. Goyal.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Judgment

14/11/2022

The appeal was originally filed on behalf of two appellants.

One of the appellants Malkiyat Singh passed away wayback on

28.03.1990 and the appeal to the extent was abated on

24.04.2000. The bailable warrant issued against the appellant

Gura @ Gurcharan Singh has been received with a report that he

too passed away on 13.10.2010. Copy of the death certificate

issued by the Municipality, Kesrisinghpur is annexed with the

report.

In view of the fact that the sole surviving appellant Shri Gura

@ Gurcharan Singh has passed away, the appeal abates and is

disposed of as such. The record be returned to the trial court.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 48-Prashant/-

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