MADHAVRAO AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal is directed against the Judgment and Order of conviction passed by the learned 4th Additional Sessions Judge, Aurangabad dated 19/09/2000 in Sessions Case No. 238/1996, by which the appellants were convicted for the offence punishable u/s 498A read with 34 of the Indian Penal Code and on that count, they were directed to suffer Rigorous Imprisonment for one year and to pay fine of Rs. 1,000/ [Rupees One Thousand] and in default to further undergo Rigorous Imprisonment for three months by each of them.

(2.) On admission of the Appeal in the year 2000, all the appellants were released on bail.

(3.) It was reported that during the pendency of the present Appeal, appellant No. 2 Jivram S/o Bhivsan Patil, appellant No. 3 Subhash S/o Jivram Patil and appellant No. 6 Mathurabai W/o Jivram Sonawane Patil expired. Accordingly, vide Order dated 06/08/2014, Appeal stands abated against them.