AWADHESH SINGH @ AWADHESH KUMAR SINGH SON OF RAMANAND SINGH, RESIDENT OF VILLAGE MAHADEO SIMARIA, POLICE STATION SIKANDRA, DISTRICT JAMUI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is the husband of Opposite Party No. 2. Despite service of notice on Opposite Party No. 2, she has not entered appearance.

(2.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor appearing on behalf of the State.

(3.) The petitioner is aggrieved by judgment and order, dated 24.07.2013, passed, in Complaint Case No. 428 (C) of 2003, by learned Sub Divisional Judicial Magistrate, Jamui, whereby he has been held guilty of the offence punishable under Sections 498A and 494 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act, and the judgment and order, dated 01.12.2015, passed, in Criminal Appeal No. 32 of 2013, by learned 2nd Additional Sessions Judge, Jamui, whereby he has upheld the conviction of the petitioner under Sections 498A and 494 of the Indian Penal Code. The learned Appellate Court has, however, acquitted the petitioner of the charge of offence punishable under Sec. 4 of the Dowry Prohibition Act.