RAM RANI AND OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant appeal has arisen against the judgment and order dated 15.7.1998, passed by learned Special/Additional Sessions Judge, Raebareli in S.T. No.270/95, arising out of case crime no.56/95, Police Station Bachchrawa, District Raebareli, whereby the learned trial court has convicted the accused Ram Rani, Ram Naresh Shukla and Surendra Kumar Shukla under section 304 B IPC and sentenced to seven years rigorous imprisonment, under section 498-A IPC sentenced to two years rigorous imprisonment and fine of Rs. 2,000/- with default stipulation of six months imprisonment and under section 3/4 Dowry Prohibition Act sentenced to rigorous imprisonment for one year. All the sentences were directed to run concurrently.

(2.) Feeling aggrieved, accused-appellants have preferred the appeal wherein the appellant no.2 Ram Naresh Shukla died pending appeal whose case is abated vide order dated 12.9.2017.

(3.) I have heard Shri Shishir Pradhan learned counsel for the appellant and Madhulika Yadav learned A.G.A. for the State and perused the record.