[2026:RJ-JP:29496-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
D.B. Criminal Appeal No. 173/1992
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