RAM JI Vs. STATE OF U.P.

JUDGEMENT

(1.) Since these appeals have been filed by the accused appellants against the same judgement and order, they have been heard together and are being disposed of by a common order.

(2.) Feeling aggrieved with the judgment and order dtd. 9/9/2011 passed by Additional Sessions Judge, Court No.13, Allahabad in S.T. No. 618 of 2006 arising out of Crime No. 193 of 2003 under Sec. 304-B/34, 498-A/34 I.P.C. and 4 D.P. Act, P.S.- Kydganj, Allahabad, whereby the appellants have been convicted and sentenced under Sec. 304-B/34 I.P.C. for 10 years rigorous imprisonment, under Sec. 498-A/34 I.P.C. for 2 years rigorous imprisonment with a fine of Rs.2,000.00 each with default clause and under Sec. 4 D.P. Act for 1 year simple imprisonment with a fine of Rs.1,000.00 each with default clause and all the sentences were to run concurrently, the present criminal appeals have been preferred by convict-appellants 1. Ram Ji, 2. Smt. Sumari Devi, 3. Mahendra Kumar, 4. Dwarika Prasad, 5. Ram Prasad, 6. Smt. Manju, 7. Smt. Manisha, 8. Smt. Urmila and 9. Smt. Kusum.

(3.) Out of nine convict appellants, convict Ram Ji and Dwarika Prasad have died and reports regarding their death are available on record. Hence, the appeals qua convict appellants Ram Ji and Dwarika Prasad stand abated.