State Of Rajasthan vs Saleem

Manoj Kumar Garg, J

The present criminal appeal has been filed by State of Rajasthan under Section 377 Cr.P.C. against the judgment dated 22.06.2018 passed by learned Additional Session Judge, Jaitaran, District Pali in Sessions Case No.13/2015 whereby the trial Court convicted the accused-respondent for the offence under Sections 341, 327 & 329 of IPC but awarded lesser/inadequate sentence to him.

Accused-respondent Saleem also preferred a criminal appeal being SB Criminal Appeal No.736/2018 before this Court challenging his conviction and sentence for the aforesaid offences. Since, the accused-respondent expired on 08.08.2022, the criminal appeal preferred by the accused-respondent was dismissed by this Court as abated on 08.01.2024.

Since, the accused-respondent has already expired, therefore, the present criminal appeal filed by the State of Rajasthan is hereby dismissed.