BENUMADHAB PADHI MOHAPATRA Vs. STATE

JUDGEMENT

(1.) The order of conviction and sentence passed in Sessions Trial No. 21/49 of 1991 by the learned Additional Sessions Judge, Balasore convicting the three appellants under Section 498-A read with Section 34, IPC read with Section 4 of the Dowry Prohibition Act and sentencing each of them to undergo rigorous imprisonment for three years under Section 498-A, IPC only, is challenged in this appeal.

(2.) Bereft of all unnecessary details, the facts necessary for appreciating the case are as follows :

(3.) The three appellants, being the bridegroom, his mother and father respectively, were attested and they faced trial in S. T. No. 21/49 of 1990 for alleged commission of offences under Sections 498-A/304-B/ 306/34 IPC along with Section 4 of the Dowry Prohibition Act.