Dinesh Kumar Singh, J. - (1.) This appeal has been preferred against the judgment and order dated 19.6.2004 passed by the learned Additional Sessions Judge, Court No.4, Lakhimpur Kheri in Session Trial No.592 of 2002 arising out of Case Crime No.34 of 2002, under Sections 498-A, 304 IPC and Section 3/4 D.P. Act, P.S. Hyderabad, District Kheri.
(2.) Vide impugned judgment and order, the three accused namely Ram Kishore, Smt. Bhagauta and Asharfi Lal, husband, mother-in-law, father-in-law and Shiv Ram maternal Uncle of Ram Kishore were convicted and sentenced under Section 498-A IPC to undergo rigorous imprisonment for one year and to pay fine of Rs.500/-and in default of payment of fine, further three months simple imprisonment. They were also convicted under Section 304-B IPC, and accused Asharfi Lal, Shiv Ram and Bhagauta were sentenced to undergo seven years rigorous imprisonment whereas accused Ram Kishore was sentenced to undergo rigorous imprisonment for 10 years. These four accused were also found guilty of offence punishable under Section 3/4 D.P. Act and they were convicted and sentenced to undergo rigorous imprisonment for six months and to pay fine of Rs.1000/- each and in default of payment of fine, they were to undergo simple imprisonment for six months. It was directed that all the sentences would run concurrently.
(3.) During the pendency of the present appeal, accused-appellant Asharfi Lal had died and therefore, his appeal is abated.;