KUNWARI Vs. STATE

JUDGEMENT

(1.) Heard Sri Indra Deo Mishra, learned counsel for the appellant no. 2, Sri Rupak Chaubey, learned A.G.A. for the State and perused the records.

(2.) The Chief Judicial Magistrate, Allahabad, submitted a report dated 13.07.2018 stating therein that appellant no.1 Smt. Kunwari Devi and appellant no.3 Ram Pratap, have died. So, vide order dated 11.04.2019 appeal against appellant no. 1 Smt. Kunwari Devi and appellant no. 3 Ram Pratap was abated.

(3.) Challenge in this criminal appeal is the judgment and order dated 20.02.1992 passed by 1st Additional Sessions Judge, Allahabad, in S.T. No. 361 of 1989 (State Vs Ram Baran and others), under Sections 147, 304B/201 I.P.C., P.S.- Naini, District- Allahabad, whereby the learned 1st Additional Sessions Judge, Allahabad, convicted the appellant no. 2 Ram Autar and sentenced him to undergo 7 years R.I., under Section 304-B read with Section 34 of the IPC.