SAUDAMINI RAY AND ANR. Vs. STATE OF ORISSA

JUDGEMENT

(1.) APPELLANT No. 1 stands convicted under Section 304B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years. She has also been convicted under Section 498A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 1000/ - with the defaulting clause. She 'has been further convicted under Section 4 of the Dowry Prohibition Act, 1961 and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 2000/ - with the defaulting clause. All the substantive sentences are to run concurrently. Appellant No. 2 who is husband of Appellant No. 1 has been convicted under Section 4 of the Dowry Prohibition Act, 1961 and sentenced to undergo rigorous imprisonment for one month and to pay fine of Rs. 1000/ - with the defaulting clause.

(2.) THE Appellants as well as their son Bibekananda and daughter Nibedita were placed on trial in the Court of the 1st Additional Sessions Judge, Cuttack to face charges under Sections 498A and 302 of the Indian penal Code read with Section 34 thereof and Section 4 of the Dowry Prohibition Act, 1961. The other two accused persons, namely, Bibekananda and Nibedita have been acquitted of all the charges leveled against them.

(3.) THE plea of the Appellants was one of denial.