STATE OF ORISSA Vs. TRINATH MAJHI

JUDGEMENT

(1.) HEARD , Mr. Swain, learned Addl. Government Advocate, appearing for the Appellant and learned Counsel for the Respondent.

(2.) THIS appeal is directed against the judgment and order dated 25.1.1994 passed by the Addl. Sessions Judge, Jeypore in Criminal Appeal No. 1 of 1994 (Crl. Appeal No. 149 of 1993) setting aside the order of conviction and sentence passed by the Asst. Sessions Judge -cum -Sub Judge, Jeypore in S.T. No. 3 of 1993.

(3.) THE accused -Respondent took the plea that he married the deceased in the year 1984 and not in 1988. To bring home the aforesaid charges against the accused person, prosecution examined 11 witnesses and to prove that the marriage between the accused -Respondent and the deceased took place in the year 1984, the defence examined four witnesses. After assessing the evidence on record, the trial Court convicted the accused -Respondent there under and sentenced him to undergo R.I. for six months for the offence under Section 306 of I.P.C. and R.I. for two years and a fine of Rs. 500/ - and in default R.I. for one month more under Section 498 -A of I.P.C. in S.T. Case No. 3 of 1993.