NAKULA ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this CRA, the convicts-appellants assail the conviction and order of sentence recorded by the learned Additional Sessions Judge, Jajpur in Sessions Trial No.249/34 of 1999 as per the judgment dated 26.09.2000 whereby they were found guilty and convicted for the offences under Sections 498-A, 304-B and 201/34 of the Indian Penal Code, 1860 (hereinafter referred as 'the IPC' for brevity) read with Section 4 of the Dowry Prohibition Act, 1961 (hereinafter referred to as 'the Act' for brevity) and sentenced to undergo imprisonment for life. During pendency of the appeal, appellant no.1-Uchhab Rout, appellant no.3-Gokula Rout and appellant no.6-Pathani Rout have died. This fact has been intimated to us by Sk. Zafrulla, learned Additional Standing Counsel for the State. The documents received by him from the I.I.C., Dharmasala Police Station have been sent through E-mail of the Court and the same forms part of the record.

(2.) The case of the prosecution can be briefly stated as follows:

(3.) The defence took the plea of complete denial and false implication in the crime.