RAM SARAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Since the appellant No.2-Guru Dayal and appellant No.3-Bitoli have died hence the appeal stands dismissed as abated in relation to appellant Nos.2 and 3.

(2.) Heard Sri Vijay Kumar, learned counsel for the appellant and Sri Alok Tiwari, learned A.G.A. for the State-respondent.

(3.) This appeal has been filed against the judgment and order dtd. 30/7/1996 passed by Additional District and Sessions Judge, Hardoi in Sessions Trial No. 151 of 1994, arising out of Case Crime No.589 of 1993, Police Station Kotwali City, Hardoi whereby the appellants have been convicted under Ss. 498-A, 304-B IPC and Sec. 4 of the Dowry Prohibition Act. Appellant No.1-Ram Saran have been sentenced to undergo 10 years rigorous imprisonment for offence under Sec. 304-B IPC and appellant No.2-Guru Dayal as well as appellant No.3-Smt. Bitoli have been sentenced to undergo 7 years rigorous imprisonment for offence under Sec. 304-B IPC. All the three accused-appellants have also been sentenced to undergo six months rigorous imprisonment with fine of Rs.2,000.00 for offence under Sec. 4 of the Dowry Prohibition Act and in default of making payment of fine, they would further undergo two months rigorous imprisonment.