TUSAR KANTI SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE present revision has been filed challenging the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Puri in Criminal Appeal No. 65 of 1991 convicting the petitioners under Sec, 498 -A/34 of the Indian Penal Code and sentencing them to undergo two years R. L and to pay a fine of Rs. 5,000/; in default to undergo R I. for six months and convicting the petitioner No. 2 Under Section 406, I PC, and sentencing him to undergo R. I. for six months. The appellate Court while setting aside the order of conviction and sentence passed against the petitioners Under Section 4 of the Dowry Prohibition Act had maintained the order of conviction and sentence passed by the Chief Judicial Magistrate, Puri in G. R. Case No. 1396/89.

(2.) AS is set out in para -14, 15 and 16 of the memo of revision. the petitioners allege in this Revision that they have been greatly prejudiced as the appellate Court had refused their prayer for permission to adduce additional evidence Under Section 391 of the Code of Criminal Procedure in the appellate Court. The facts involved in this case briefly stated are as follows :