KANHAIYA LAL PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 8.9.93 passed in Sessions Trial No. 146/91 by the First Additional Sessions Judge, Raigarh.

(2.) The appellants have been convicted u/'s 498A IPC & Section 4 of the Dowry Prohibition Act and sentenced to undergo R.I. for 3 years & fine of Rs.1,000 and R.I. for six months & fine of Rs. 1,000 respectively, with a further direction to run the sentences concurrently.

(3.) Appellant No.2 namely Dhanmati Patel died during the pendency of the appeal oh 10.12.2000, therefore, her name has been deleted from the cause-title of the appeal and the appeal filed on behalf of appellant No.2 has been dismissed as abated.