STATE Vs. OM PRAKASH

JUDGEMENT

(1.) This appeal preferred by the appellant/State, under section 378 of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 22.04.1996 passed by the First Additional Sessions Judge, Dehradun, in Sessions Trial No.92 of 1993, State Vs. Om Prakash & others, thereby acquitting the respondents-accused Ram Bachhan, Smt. Dulari Devi and Om Prakash for the offences punishable under Sections 304-B and 498-A of the Indian Penal Code, 1860 (hereinafter to be referred as IPC).

(2.) I have heard learned counsel for parties and perused the entire material available on record.

(3.) Vide report dated 3.4.2000, CJM, Dehradun reported that the respondent-accused Dulari Devi has died, hence the appeal against Dulari Devi stands abated.