STATE OF RAJASTHAN v. HARNAM SINGH AND ANR

[2026:RJ-JP:29496-DB]

CNR: RJHC010011061992

URN: CRLA / 224U / 1992

State of Rajasthan

----Appellant

Versus

Harnam Singh And Anr

----Respondent

For Appellant(s) : Mr. C.S. Ojha, PP

For Respondent(s) : Mr. Manoj Rao

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order 06/07/2026

Learned Public Prosecutor produced a copy of the communication

dated 14.08.2025 sent by the SHO, Sangriya stating therein that

Darshan Singh (respondent No.2 herein) has been died on 25.03.2025.

Along with the said letter the death certificate of Darshan Singh has

also been enclosed. The copy of the letter dated 14.08.2025 as well as

death certificate are taken on record.

On perusal of the order sheet dated 02.04.2003, it appears that

the respondent No.1 (Harnam Singh) has already been died on

09.10.2002 and appeal against him has been ordered to be abated.

Since, the second respondent i.e.Darshi @ Darshan Singh has

been died too, therefore, the appeal itself stands abated.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

20/Chandani Dammani/697