UMESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Mr. Rajesh Kumar, learned Amicus Curiae as well as learned senior advocate who subsequently appeared along with learned Additional Public Prosecutor.

(2.) Both the appellants namely Umesh Prasad as well as Thakur Prasad, have been found guilty for an offence punishable under Sections 304(B), 498(A) of the I.P.C. as well as Section 3/4 of the Dowry Prohibition Act vide judgment of conviction dated 12.06.2002 and further been directed each of them to undergo rigorous imprisonment for ten years as well as seven years separately, independently under Section 304(B) of the I.P.C. However, no sentence was passed against them for an offence punishable under Section 498(A) of the I.P.C. as well as under Section 3/4 of the Dowry Prohibition Act vide order of sentence dated 15.06.2002 passed by 2nd Additional Sessions Judge, Bhojpur at Ara in Sessions Trial No.105 of 1994, have preferred instant appeal.

(3.) During pendency of instant appeal, the appellant Thakur Prasad died and on account thereof, the appeal has been directed to abate against him vide order dated 10.07.2014. On account thereof, now the appeal survives only against Umesh Prasad.