RANG NATH PANDEY,J. - (1.) Heard learned Counsel for the appellants as well as learned A.G.A. appearing for the State.
(2.) The present criminal appeal has been filed by the appellants Ram Kumar, Khushi Ram and Gomti against judgment and Order dated 17.04.1997 passed by Sessions Judge, Lakhimpur Kheri in Sessions Trial No. 318 of 1995 whereby and whereunder appellants were convicted under Sections 304 B IPC and sentenced to undergo rigorous imprisonment for seven years, further convicted the appellants under Section 498-A IPC and sentenced the appellants to undergo rigorous imprisonment for one year and also convicted the appellants under Section 3/4 of Dowry Prohibition Act and sentenced to undergo rigorous imprisonment of six months.
(3.) During the pendency of the instant appeal, appellant no. 2 Khushi Ram died. The present appeal so far as it relates to appellant no. 2 Khushi Ram is hereby dismissed as abated.;