TEJA SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED State counsel has placed on record a report from the office in -charge of Police Station Kalanwali to the effect that appellant Jodha Singh has died on 10.2.2005. The report is supported by an attested copy of Death Certificate of said appellant Jodha Singh.

(2.) IN view of this, appeal qua appellant Jodha Singh abates.

(3.) THE accused were put on trial under Section 304 -B, IPC, on account of death of Golo within seven years of her marriage otherwise than under natural circumstances on the allegations that soon before her death, she was subjected to cruelty for and in connection with demand of dowry.