NAVLAL SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Prasad, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. P.D. Agrawal, learned counsel appearing on behalf of the opposite party State.

(3.) The instant revision application has been filed against the judgement dated 21.02.2011 passed by learned Additional Judicial Commissioner-I, Khunti in Cr. Appeal No. 14 of 2010 affirming the judgement of conviction of the petitioner for offence under Section 498A of Indian Penal Code. The learned appellate court acquitted the petitioner for alleged offence under Section 494 of Indian Penal Code by holding that the case under the said section was not proved beyond reasonable doubt. The learned appellate court also acquitted the petitioner for offence under Section 4 of Dowry Prohibition Act, 1961 by holding that there was no specific evidence for demand of Dowry for the said offence. However, the learned appellate court upheld the conviction under Section 498A IPC and modified the sentence of the petitioner for offence under Section 498A of Indian Penal Code by reducing it to Rigorous Imprisonment for a period of one year and six months and fine of Rs. 2000/-.