HARERAM MAHTON Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) BOTH these Appeals have been preferred against the judgment dated 21st May 2002 passed by the learned Additional Sessions Judge -VI, Begusarai in Sessions Trial No. 28 of 1997 arising out of Bakhri P.S. Case No. 09 of 1996 initially instituted under Section 341,323, 307 and 498 (A) of the Indian Penal Code but after trial all the appellants have been convicted for the offence under Section 341 and 498(A) of the Indian Penal Code but the three lady appellants in Crl. Appeal No.364 of 2002 have been released on due admonition but the two male appellants i.e. father -in -law and husband of the complainant/informant (Crl. Appeal No.344 of 2002) have been sentenced to undergo rigorous imprisonment for one year for the offence under Section 498 (A) of the Indian Penal Code but for Section 323 and 341 of the Indian Penal Code to pay a fine respectively Rs.500/ - and Rs.100/ - and, in default, to undergo simple imprisonment for 15 days and a week. However, all the sentences are to run concurrently.

(3.) IN that view of the matter, latter Appeal i.e. Criminal Appeal (SJ) No. 364 of 2002 preferred by the female appellant has now become infructuous. Accordingly, it is disposed of.