Harmesh Kumar alias Meshi and another vs State of Punjab

This is a criminal appeal that has been filed against the judgment and order dated 21.11.2009 and 23.11.2009 passed by the Additional Sessions Judge,

Jalandhar, whereby appellants herein i.e. Harmesh Kumar alias Meshi and Sukhwinder Kaur have been convicted and sentenced to undergo rigorous

imprisonment substantively for a period of six years and ten years respectively under Sections 363, 366, 366-A, 365, 376 of Indian Penal Code in case

FIR No.152 dated 20.10.2007, registered under Sections 365, 366-A, 368, 372, 373, 376, 120-B of Indian Penal Code at Police Station Lohian, District

Jalandhar.

Learned counsel appearing on behalf of the respondent-State, on instructions from the Investigating Officer, submits that during the pendency of the

instant appeal, both the appellants have since expired.

Learned counsel appearing on behalf of the appellants states that he has no instructions in the matter.

In view of the above statement made by the State counsel, the appeal in hand is disposed of, as having been abated. However, leaving it open to the

legal heirs to agitate the matter should they be so inclined.