SHAHZAD IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion the appeal was directed to be listed even without the Lower Court Records since it was of the year 2000, to be disposed of with the assistance of the records to be produced by the Counsel for the Appellants.

(2.) THE Appellant No.1 has been convicted under Section 498A I.P.C. and sentenced to R.I. for one year and the Appellant No.2 has also been convicted under Section 498A I.P.C. but no separate sentence was passed in his regard. They have further been convicted under Section 304B I.P.C. and sentenced to R.I. for seven years by a judgment dated 28.4.2000 and 29.4.2000 passed by the 3rd Additional Sessions Judge, Muzaffaprur in Sessions Trial No.276 of 1996.

(3.) DURING trial the prosecution examined five witnesses and also produced some documentary evidence.