URMILA DEVI Vs. BALRAM

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of impugned order dtd. 9/4/2019 passed in Application U/S 482 No.6543/2003 by the High Court of Allahabad dismissing the application preferred by the accused-appellants under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.").

(3.) Burdened by the fear of his estate being jeopardized and trammeled by the alcoholic obsessions of his third son-Ashish Kumar, one Shri Ram Baksh Dubey (since deceased) (hereinafter, "testator") executed an unregistered will dtd. 23/12/1993 bequeathing all his movable and immoveable properties in the name of his four daughters-in-law as his legatees, who, naturally, are the respective wives of testator's four sons and are also the accused-appellants herein. The facts of the case can be crystallized as under: