DURGA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, the learned counsel appearing for the petitioner assisted by Mr. Rohit Ranjan Sinha and Mr. Akchansh Kishore, Advocates.

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

(3.) The petitioner, husband of the informant, has preferred the present criminal revision petition against his conviction and sentence under Section 498(A) of the Indian Penal Code passed by the learned trial court and confirmed by the learned appellate court. All other accused family members of the petitioner i.e. mother-in-law and two sisters -in-law have been acquitted by the learned appellate court for alleged offence under section 498(A) of IPC and sections 3 and 4 of Dowry prohibition Act. The petitioner has also been acquitted for alleged offence under sections 3 and 4 of Dowry prohibition Act.