Sheo Kumar Singh, J. - (1.) This is a tragic story of a family where out of three members, two are no more in this world and old lady of more than 65 years of age Smt. Dhanpati is languishing in jail.
(2.) The instant appeal under Section 374 Cr.P.C. has been filed against the judgment and order dated 23.11.1996 passed by Special Additional Sessions Judge, Pratapgarh, in Sessions Trial No.128 of 1991, whereby and whereunder the accused Banshi Lal, Ram Dev and Smt. Dhan Pati were found guilty under Section 304-B and 498-A I.P.C. and were sentenced to undergo simple imprisonment of seven years in Section 304-B I.P.C. and simple imprisonment of 18 months, under Section 498-A I.P.C.
(3.) During the pendency of appeal, the Appellant No.1 Bansi Lal and Appellant No.2 Ram Dev died. Thus, the appeal of above two accused/appellants stood abated.;