RATNAKER BHENGRA, J - (1.) Heard the parties.
(2.) As per the report of the O/c Petarwar Police Station, and the Mukhia Pichhari, Police Station Petarwar, appellant No.2, Khiru Mishra of Cr. Appeal (S.J.) No. 702 of 2003, and appellant No.2, Dewanti Devi of Cr. Appeal (S.J.) No. 742 of 2003, have both died and passed away. Hence, the appeals of both the aforesaid appellants stand abated.
(3.) All the three appeals are directed against the judgment of conviction dated 09.05.2003 and order of sentence dated 14.05.2003, passed by the learned Additional Sessions Judge, Fast Track Court No.I, Bermo at Tenughat in Sessions Trial Case No. 212 of 1989, whereby and whereunder, the appellants have been convicted and sentenced to RI for 7 years for the offence under Sections 304B / 120B IPC and further they have been convicted and sentenced to undergo RI for 3 years under Section 498A IPC and fine of Rs.2,000/- each. In case of default shall undergo imprisonment for 3 months. However, both the sentences were directed to run concurrently.;