JAPESHWAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated call, nobody appears on behalf of the Appellant to argue this case.

(2.) On the request of the Court, Mr. Shadabbiu Haque argued this case as Amicus Curie.

(3.) The instant appeal is directed against the judgment of conviction dated 19.12.2002 and order of sentence dated 20.12.2002 respectively passed in S.T. No. 448 of 1998 by Shri Brajesh Kumar Gautam, Additional Sessions Judge, FTC-II, Palamau at Daltonganj by which judgment he found the Appellant guilty under Sections 304B, 498A of the Indian Penal Code and also under Section 3/4 of the Dowry Prohibition Act and sentenced him to undergo R.I for seven years under Section 304B, R.I for three years under Section 498A and also one year under Section 3/4 of the Dowry Prohibition Act and that all sentences have been ordered to run concurrently.