PRADEEPTA KUMAR MOHAPATRA Vs. STATE

JUDGEMENT

(1.) Challenge in this appeal is to the conviction order dated 3rd April, 2003 and order on sentence dated 4th April, 2003 passed by the learned Additional Sessions Judge in Sessions Case No. 29/2002 arising out of FIR No. 398/1998 PS Tilak Nagar under Section 420/498A/376 IPC.

(2.) Factual matrix of the case is:

(3.) Charges under Sections 498A/420/376 IPC were framed against the accused to which he pleaded not guilty and claimed trial.