SMT.BHULANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Purnendu Chakravarty, Advocate assisted by Mr. Abhishek Awasthi, learned counsel for the appellants and Shri Vivek Gupta and Shri Alok Tiwari, learned A.G.A. for the State and perused the record.

(2.) Four accused persons, namely, Ram Naresh Prajapati, Smt. Bhulana, Smt. Kalawati and Ram Kumar Prajapati, were tried by learned Additional District and Sessions Judge-IV, Sultanpur in Sessions Trial No. 214 of 1993 : State Vs. Ram Naresh Prajapati and 3 others, arising out of Case Crime No. 264 of 1992, under Ss. 498A, 304B, 201 I.P.C. and Sec. 3/4 of the Dowry Prohibition Act, Police Station Chanda, District Sultanpur.

(3.) During pendency of the trial, co-accused, namely, Ram Naresh Prajapati, died and as such, his trial stood abated by the order of trial Court dtd. 30/11/1998.