(1.) THIS is a criminal appeal and has been directed against the judgment and order dated 7.6.1996 passed by Sessions Judge, Hoshiarpur, who convicted the appellants Rawal Singh, Smt. Bawi and Agya Ram under Section 304-B of the Indian Penal Code and sentenced each one of them to undergo R.I. for seven years.
(2.) BEFORE I proceed further, I may state that the appeal was filed by three appellants Rawal Singh, Smt. Bawi and Agya Ram, but Smt. Bawi has since expired and resultantly her appeal stands abated and now I will be adjudicating the rights of Rawal Singh and Agya Ram, who are father-in-law and husband respectively of deceased Usha Rani, who died on 6.3.1995 by leaving a small daughter. I may also mention that along with Rawal Singh, Agya Ram and Smt. Bawi, Kumari Tripta, younger sister of Agya Ram, was also tried, but she was acquitted by the trial Court.