URMILA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Since all the above appeals arise out of the same judgment and order they have been taken up together and are being disposed of by this common judgment.

(2.) All the three appeals have been preferred by the appellants against the judgment dated 5.8.2003 and order dated 6.8.2003 passed by Sri Ranjan Kumar Sanyal, the then 4th Additional Sessions Judge, Muzaffarpur in Sessions Trial No. 500 of 1999 by which he has convicted the appellants under Sections 304B/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years.

(3.) During pendency of these appeals one of the appellants, namely, Jalim Singh in Cr.Appeal No. 433 of 2003 and appellant Ajai Singh @ Ajay Kumar Singh in Cr.Appeal No. 490 of 2003 have died which will appear from the report of Sr.Superintendent of Police, Muzaffarpur dated 10.8.2018 and as such Cr.Appeal No. 433 of 2003 stands abated with respect to appellant Jalim Singh is concerned and Cr.Appeal No. 490 of 2003 stands abated.