HARISHBHAI PARSHOTTAMBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT appeal has been preferred against the judgment and order of conviction and sentence dated 20th August, 1998 passed by the Additional Sessions Judge, Nadiad in Sessions Case No. 53 of 1997, whereby the present appellants have been convited for the offences punishable under Section 302 read with Section 34 of I.P.C. and sentenced to life imprisonment and fine of Rs. 250/ - and in case of default of payment of fine, simple imprisonment for period of one month has been awarded. The appellants have also been convicted for the offences punishable under Section 498 -A of I.P.C., and sentenced to undergo simple imprisonment for a period of six months with fine of Rs. 250/ - each and in default of payment of fine, simple imprisonment for period of 15 days has been awarded upon them.

(2.) MR . B.P. Munshi, learned counsel appearing for the appellants submitted that the appellant no.3 has expired on 8th April, 2006 and therefore, the present appeal is abated so far as the said appellant no.3 is concerned.

(3.) BRIEF facts of the case are as under: -