GOVERDHAN BARDHAR, J. - (1.) Learned Public Prosecutor submits that on verification of the whereabouts about the appellants, accused appellant Dongar Singh is reported to have died.
(2.) In view of the above statement, the appeal filed by the accused appellant Dongar Singh stands abated.
(3.) So far as appeal of accused appellant Nihal Singh is concerned, challenge in the instant criminal appeal has been made by the appellant-Nihal Singh to the judgment of conviction and sentence dated 11.7.1989 passed by the Court of learned Additional Sessions Judge, Dholpur, [for short 'the learned Trial Court'] in Sessions Case No. 148/85, State of Rajasthan Vs. Nihal Singh & Anr., whereby the learned Trial Court has convicted and sentenced the accused-appellant-Nihal Singh as under:-- Under Section 376 I.P.C.: Ten years rigorous imprisonment and fine of Rs.1,000/-, Under Section 363 I.P.C.: Five years rigorous imprisonment and fine of Rs.1,000/-, Under Section 366 I.P.C.: Five years rigorous imprisonment and fine of Rs.1,000/-, Under Section 368 I.P.C.: Five years rigorous imprisonment and fine of Rs.1,000/-, Each of the offence, in default of payment of fine appellant-Nihal Singh has been further directed to undergo six months rigorous imprisonment. ;