Abdul Moin, J. - (1.) Heard learned Counsel for the revisionist and Sri Dharmendra Singh, learned A.G.A. for the State.
(2.) Learned A.G.A. for the State has informed this Court that on 18.8.2015 notices were issued to respondent nos.-2 to 5 to engage some other Counsel as their Counsel had expired. The office report dated 19.9.2015 has been submitted, in pursuance to which it transpires that the respondent no.-4 has died and as such the present revision is abated qua the respondent no.-4. However, nobody is present on behalf of respondent nos.-2, 3 and 5 and accordingly this Court is proceeding to hear the matter on merits, keeping in view the judgment of the Hon'ble Supreme Court in the case of Madan Lal Kapoor Versus Rajeev Thapar and Others, 2007 7 SCC 623, in which the Hon'ble Supreme Court has held that criminal revision has to be decided on merits.
(3.) The Court has perused the judgment passed by the learned Trial Court, the material on record and have heard the arguments of learned Counsel for the revisionist and Sri Dharmendra Singh learned A.G.A. for the State-respondent.;