MANJOOR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the Appellants and the learned Counsel for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 18.4.2001 and 21.4.2001 passed by Sri Rajesh Kumar Dubey, III Additional Sessions Judge, Giridih, in Session Trial Case No. 59 of 1994 whereby the Appellant No. 1 Manjoor, husband of the deceased, has been convicted under Sections 304-B and 498-A of IPC and sentenced him to undergo rigorous imprisonment of 10 years for the offence under Section 304-B and further sentenced him to undergo rigorous imprisonment of 3 years for the offence under Section 498-A of IPC and the Appellant Nos. 2 and 3 namely Abdul Mian and Fatima Khatoon (the father-in-law and the mother-in-law of the deceased) have been convicted under Sections 304-B and 498-A of IPC and sentenced them to undergo imprisonment of 7 years for the offence under Section 304-B and further sentenced them to undergo rigorous imprisonment for 2 years for the offence under Section 498-A of the IPC. All the sentences awarded against each of the accused convicts will run concurrently.

(3.) The learned Counsel appearing for the Appellants, submits that the convictions of the Appellants under Sections 498, 304-B are bad in law since there are no cogent evidence to prove that all the Appellants are guilty under Sections 498-A and 304-B of the Indian Penal Code.