- (1.) The appellant Ajay Kumar @ Ghokhi son of Krishan Lal and Nazir Alam @ Nazir @ Daljit son of Nishand Alam, challenge judgment and order dated 4.2.2009, passed by the Sessions Judge, Jalandhar, convicting and sentencing them in the following terms :- JUDGEMENT_478_LAWS(P&H)9_2014_1.html
(2.) Counsel for Ajay Kumar @ Ghokhi son of Kishan Lal submits that Ajay Kumar @ Ghokhi who was confined in Central Jail, Jalandhar has passed away. Counsel for the State of Punjab accepts the correctness of this statement and refers to a TPM/Crash received from the Superintendent, Central Jail, Jalandhar that states that Ajay Kumar @ Ghokhi died on 21.9.2014.
(3.) The death of Ajay Kumar @ Ghokhi son of Kishan Lal on 21.9.2014 having been confirmed by the counsel for the State of Punjab, the appeal filed by Ajay Kumar @ Ghokhi stands abated. Nazir Alam filed Criminal Misc. No.51190 of 2013 alleging that on the date of commission of the offence, he was a juvenile and, therefore, prayed for a direction to the State to constitute a medical board to assess his age. The applicant relies upon a certificate Annexure A-1 already placed on record by way of Criminal Miscellaneous No.13193 of 2013.;