RAGHUNATH PRASAD & ORS. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2011-2-177
HIGH COURT OF RAJASTHAN
Decided on February 15,2011

Raghunath Prasad And Ors. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Dalip Singh, J. - (1.) The matter was listed yesterday on the bail applications submitted on behalf of two accused namely; Pradeep & Dinesh @ Jagdish. As per report received from the Superintendent, Central Jail, Kota dated 20.05.2008, the appellant no.1, Raghunath Prasad died on 21.10.2007 while receiving the treatment at M.B.S. Hospital, Kota. So far as appeal of appellant No.1, Raghunath Prasad is concerned, the same stands abated.
(2.) On the request of learned Counsel for the parties as the accused-appellants have remained in custody and served the sentence nearly eight years, the appeal was listed today for hearing along with the bail applications.
(3.) We have heard learned Counsel for appellant no.2, Pradeep represented by Shri Surendra Sharma and appellant no.3, Dinesh @ Jagdish represented by Shri Anshuman Saxena as well as learned Public Prosecutor and perused the record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.