DHANI GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Suman Marandi, the learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Vishwanath Ray, learned A.P.P. appearing on behalf of the Opposite Party- State.

(3.) This criminal revision petition has been filed by the petitioner (husband of the complainant) against the Judgment dtd. 16/4/2014 passed by the learned Additional Sessions Judge-I, Lohardaga in Criminal Appeal No.36/2012 whereby and whereunder the appeal was dismissed and the conviction and sentence of the petitioner by the learned trial court for the offence under Sec. 498A of the Indian Penal Code (hereinafter referred to as 'IPC') was upheld. The petitioner was convicted under Sec. 498A of IPC vide order dtd. 4/6/2012 passed by the learned Civil Judge (Junior Division) No.l-cum-S.D.J.M, Lohardaga in G.R. Case No.236/2009 (Trial No.359/12) [arising out of Lohardaga Manila P.S. Case No.15/2009 dtd. 5/6/2009] and was sentenced to undergo Rigorous Imprisonment for 02 Years and a fine of Rs.10,000.00under Sec. 498A of IPC and in default of payment of fine, to undergo 06 months S.I. and it was ordered that out of fine amount deposited by the petitioner, a sum to the tune of 80% will go to the informant Lila Devi as victim compensation.