LAL SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE Appellant stood surety for Bakhshish Singh. Bakhshish Singh failed to appear on March 13, 1975, and also did not appear subsequently. The Appellant was issued notice by the trial Court and hearing him, it ordered the forfeiture of the surety bond in the sum of Rs. 10,000/ -. Lal Singh challenged the impugned order before this Court by way of this appeal, but during the pendency of the appeal he died.

(2.) MR H.S. Sandhu, canvassed that in view of Section 446 (4) Code of Criminal Procedure the amount of Rs. 10,000/ - cannot be a charge on the estate of Lal Singh. Section 446 (4) of the Criminal Procedure Code, is in the following terms:

(3.) ACCORDINGLY , this appeal is allowed and the estate of Lal Singh is discharged of all the liabilities.