Dinesh Kumar Singh, J. - (1.) The present appeal arises out of judgment and order dated 20.08.2001 passed by the Additional Sessions Judge/F.T.C. Court no.3, Lucknow in Sessions Trial No.126 of 1994. Learned Trial Court vide judgment and order had convicted the accused-appellants alongwith his mother Smt. Ramshree under Section 306 I.P.C.
(2.) The accused-appellants were sentenced to undergo 5 years rigorous imprisonment with fine of Rs.1,000/- by each accused and in the event of non payment of fine, further three months simple imprisonment was given.
(3.) During the pendency of the appeal, accused Smt. Ramshree had died. Thus, her appeal gets abated.;