SUBHASH CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Yadav, learned counsel for the appellant and Sri S.S. Tripathi, learned A.G.A. for the State and perused the record.

(2.) This criminal appeal has been preferred by Subhash Chauhan son of Ferai Chauhan, Ferai son of Bandhan Chauhan, Ram Karan son of Bandhan and Smt. Dropadi wife of Ram Karan against judgment and order dated 22.11.2005 passed by Additional Sessions Judge, Court No. 7, Azamgarh in Sessions Trial No. 681 of 2002 (State vs. Subhash Chauhan and Others) convicting the appellants and sentencing them under Section 498-A/34 IPC for 3 years rigorous imprisonment and a fine of Rs. 5,000/- each; under Section 3 Dowry Prohibition Act for 5 years rigorous imprisonment and a fine of Rs. 15,000/- each; under Section 4 Dowry Prohibition Act for 6 months rigorous imprisonment and a fine of Rs. 2,000/- each. On failure to deposit the fine the accuseds were directed to undergo further imprisonment of 3 months, 1 year and 1 month respectively under the aforesaid sections.

(3.) As per the order dated 15.04.2019 passed by this court this criminal appeal has been dismissed as abated on account of death of appellant no. 3, Ram Karan, hence this appeal survives only on behalf of appellant nos. 1, 3 and 4.