AMAR SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THESE two criminal Revision Petitions No. 26 and 31 of 1979 preferred by Amar Singh and Nahar Singh respectively, are against the appellate judgment and order of the learned Additional Sessions Judge, Amritsar, to challenge their convictions respectively under Sections 407/109 and 419/407 of the Indian Penal Code. The sentence imposed on them was of rigorous imprisonment as also for payment of fine.

(2.) MR . B.S. Bindra, appearing in the petitions, informs me that Amar Singh petitioner died on September 8, 1980. A certificate signifying that fact has been placed on the file. He similarly informs me that as told to him by the son of the aforesaid Amar Singh deceased, even Nahar Singh petitioner has died as he reportedly met with an accident Thus, the Learned Counsel, bereft of any instructions, cannot further these petitions.