BHAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 24.06.2003 in Sessions Trial NO. 48/2000 passed by Adhoc Additional Sessions Judge, Parbhani whereby, the appellants were convicted the appellants have preferred this appeal. The appellants were held guilty of offence under Sec. 306, 498A r/w 34 of Indian Penal Code and sentenced to suffer imprisonment as under:

(2.) During the pendency of appeal the appellant No.2 (Original accused No.2) died on 09.06.2016. Hence the appeal stands abated as against the appellant No.1.

(3.) Before adverting to appreciate the submissions advanced it is necessary to consider few facts leading to filing of appeal.