AMBIKA MANDAL Vs. STATE OF BIHAR NOW JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Jharkhand High Court dismissing the appeal filed by the appellant. The appeal was directed against the judgment of conviction and order of sentence passed by the learned second Additional Sessions Judge, Santhal Pargana, Dumka, convicting the appellant for offences punishable under Sections 304B and 306 of the Indian Penal Code, 1860 (in short Rs. the IPC) and also under Section 3/4 of the Dowry Prohibition Act, 1961 (in short Rs. the DP Act). The appellant was sentenced to undergo rigorous imprisonment for ten years for the first offence and seven years for the second offence and six months rigorous imprisonment for the offence punishable under Section 4 of the DP Act.

(3.) The factual background is not necessary to be dealt with in detail as learned Counsel for the appellants primary stand was that the appeal was disposed of ex-parte and, he had no notice of transfer of the case from Patna High Court to Jharkhand High Court.