Vijay Kumar Verma, J. - (1.) State of U.P. has preferred this appeal against the judgment and order dated 21.07.1990 passed by Sri Om Pal, the then 4th Additional Sessions Judge, Aligarh in S.T. No. 345 of 1986 and S.T. No. 03 of 1988, whereby the respondents-accused have been acquitted of the charges under Section 498A, 302/34 and 201 IPC.
(2.) The accused-respondents Bhagwan Singh, Dwarika Prasad, Shiv Singh, Sukha, Omkar Singh, Ghasi Ram and Smt. Parwati were put on trial on the charge of causing harassment of Smt. Usha Rani W/o accused Bhagwan Singh due to demand of dowry and burning her dead body after committing murder on 23.06.1986.
(3.) During the course of this appeal, the accused respondent Ghasi Ram has died and the appeal has been abated against him vide order dated 13.09.2006.;