BALDEV SINGH, J. - (1.) YOGESH Kumar, Smt. Shanti Devi, Smt. Nirmal Jain and Sushil Jain (appellants) had filed this appeal against the impugned judgment and sentence order, both dated November 25, 2003, passed by Sh. O.P. Garg, Additional Sessions Judge (Ad hoc), Fast Track Court, Patiala, in case First Information Report No. 411 dated November 19, 2002, under Sections 406, 498-A and 304-B of the Indian Penal Code (hereinafter referred to as 'the Code'), registered at Police Station Civil Lines, Patiala.
(2.) SMT . Shanti Devi (appellant) died during the pendency of the appeal. The proceedings against her abated. They were convicted under Sections 498-A and 304-B of the Code. Each of them was sentenced to undergo R.I for seven years and to pay Rs. 2,000/- as fine and in default of payment of fine to further undergo R.I for six months under Section 304-B of the Code. Further, each of them was also fine sentenced to undergo R.I. for two years and to pay Rs. 500/- as and in default of payment of fine to further undergo R.I. for two months under Section 498-A of the Code. Both the sentences were ordered to run concurrently. They were acquitted of the charge framed against them under Section 406 of the Code as this offence was not proved.
(3.) IT was prayed that the impugned judgment and sentence order be set aside by way of acceptance of this appeal and they be acquitted of the charges framed against them under Sections 498-A and 304-B of the Code.;