RAMU AGRAHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Accused Ramu Agrahari and Smt. Chintamani Agrahari were convicted and sentenced by learned Second Additional Chief Judicial Magistrate, Sultanpur on 02.11.2000 in Case No. 2586/2000, arising out of crime No. 21/99, Police Station Akhand Nagar, District Sultanpur and was convicted under section 326 IPC and sentenced to five years rigorous imprisonment and fine of Rs. 5000/- with default stipulation of six months imprisonment, under section 498 A IPC for one and half year rigorous imprisonment and fine of Rs. 1000/- with default stipulation of four months imprisonment and under section 4 D.P. Act sentenced for six months rigorous imprisonment and fine of Rs. 2000/- with default stipulation of one month's imprisonment. All the sentences were directed to run concurrently.

(2.) Criminal Appeal No. 56/2000 preferred by the appellants-accused was dismissed by the learned Additional Sessions Judge, Court No. 2, Sultanpur on 06.8.2004 and conviction and sentence was upheld.

(3.) Feeling aggrieved, accused-revisionists have preferred this revision. Pending revision, accused No. 2 Smt. Chintamani Agrahari died and her case stands abated.