BANWARI & ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Both these criminal appeals i.e. (Criminal Appeal No.26 of 2007-Banwari & Another Vs. State of U.P.) and (Criminal Appeal No.387 of 2007-Rajveer Vs. The State of U.P.) arise out of a common judgment, hence, these two criminal appeals are being disposed of by a common judgment.

(2.) Learned counsel for the appellants and learned A.G.A. for the State were heard and lower court record was perused.

(3.) It is a case of dowry death. The appellant Banwari was the father-in-law of the deceased and appellant Ranveer was the Jeth of the deceased. Appellant Rajveer is the husband of the deceased. During pendency of the instant appeal the appellant Banwari (Appellant in Criminal Appeal No.26 of 2007) has died and the Criminal Appeal No.26 of 2007 so far it relates to appellant Banwari, was abated vide order dated 03.04.2015. The other appellant in the said appeal namely Ranveer has served out his sentence and after serving out his sentence he has been released from jail.