Vijay Bishnoi, J. - (1.) This appeal has been preferred by the State against the judgment dated 19.09.1987 passed by Additional Sessions Judge, Bikaner (for short 'the trial court' hereinafter) in Sessions Case No. 16/1986, whereby the learned trial court has acquitted the accused-respondents for the offences punishable under sections 302/149 and 148 IPC.
(2.) Learned counsel for the accused-respondents has informed this Court that accused-respondents Badri Ram, Sohan Lal and Ram Chander have died during the pendency of this appeal. Learned Public Prosecutor has submitted a communication dated 10.09.2015 written by Station House Officer, Police Station, Nokha, wherein it is mentioned that accused-respondents Badri Ram, Sohan Lal and Ram Chander have died.
(3.) Hence, the appeal filed against Badri Ram, Sohan Lal and Ram Chander is abated. Letter dated 10.09.2015 be placed on record.;