H.R. Panwar, J. - (1.) This criminal appeal is directed against the judgment and order dated 26.8.1987 passed by the Judicial Magistrate, 1st Class, Anupgarh (for short 'the trial court' hereinafter) in criminal case No. 149/84 whereby the trial court acquitted the accused respondents of the offences under Sections 504 and 506 IPC.
(2.) I have heard learned counsel for the appellant and learned counsel for the respondents.
(3.) Learned counsel for the parties submit that respondent No. 1 Vikram Singh has expired 8 to 10 years before and therefore the appeal against him stands abated.;