- (1.)THIS revision is directed against the judgment dated 13.10.2001 passed by Additional Sessions Judge, Khairagarh Camp Kawardha in Criminal Appeal No. 75/1998 affirming the judgment of conviction and order of sentence dated 17.7.1998 passed by Chief Judicial Magistrate, Kawardha in Case No. 612/ 1997 whereby the accused/applicants were convicted under section 498-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months each and pay fine of Rs. 300.00 in default of payment of fine to further undergo rigorous imprisonment for one month.
(2.)DURING the pendency of the case, accused/applicant No.2 Mehtar died and therefore the revision by him abates.
The judgment is challenged on the ground that without there being any clinching and credible evidence the Courts below have committed an illegality by convicting and sentencing the accused/applicants as mentioned above.

(3.)HEARD counsel for the parties and perused the material available on record including the judgment impugned.
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