BANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against a judgment and order dtd. 28/6/2001, passed by the Sessions Judge, Khurda, Bhubaneswar in S.T. Case No.40 of 1998, convicting the Appellant under Ss. 302, 304-B and 498-A of IPC and Sec. 4 of the Dowry Prohibition (DP) Act and sentencing him to undergo imprisonment for life on each count under Ss. 302 and 304-B IPC; to undergo rigorous imprisonment (RI) for two years for the offence punishable under Sec. 498-A of IPC and imprisonment for one year for the offence under Sec. 4 of the DP Act. The sentences were directed to run concurrently.

(2.) By an order dtd. 26/4/2007, the Appellant was enlarged on bail by this Court during the pendency of the appeal.

(3.) This Court heard the submissions of Mr. Dharanidhar Nayak, learned Senior Advocate appearing for the Appellant and Mr. J. Katikia, learned Additional Government Advocate for the State.