JITENDRA MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 22-12-2005 delivered by Shri G.R. Sande, 4th Additional Sessions Judge (F.T.C.), Raigarh in Sessions Case No. 58/2004 whereby the appellant was convicted under Sections 498A and 306, IPC and sentenced to rigorous imprisonment for two years under Section 498A of IPC and to rigorous imprisonment for three years and six months and a fine of Rs. 2000.00 under Section 306, IPC. Both the sentences were ordered to run concurrently.

(2.) The appellant is in jail since 16-1-2004.

(3.) Co-accused Maheshwar Panda, a close relative, Santoshini, sister and Sumitra, mother of the applicant were acquitted of the charge under Section 498A read with Section 34 of the IPC and Section 304B read with Section 34 of the IPC.