MD ARIF Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants and learned counsel appearing for the informant-opposite party no.2. Cr. App.(S.J) No.555 of 2009 and Cr. App.(S.J) No.345 of 2009 arising out of the same Manga P.S. Case no.232 of 2004 were earlier tagged with Cr. App.(S.J) No.231 of 2012 which arises out of Manga P.S case no.254 of 2008 but since the parties are the same, all the three matters were heard together and are being disposed of by this common order.

(2.) A case was lodged against all the appellants on the allegation that after the marriage, husband Md. Arif one of the appellants along with other relatives who are also the appellants started subjecting the informant to torture on account of non-fulfillment of demand of dowry and also made an attempt on her life, a case was registered as Manga P.S. Case no.232 of2004. The matter was taken up for investigation.

(3.) After completion of investigation, charge sheet was submitted, upon which cognizance of the offence was taken. The case of the appellant Md.Arif (Cr,App.No.555 of 2009) was separated and was put on trial. The court having found theappellant Md. Arif guilty for the offences under Sections 498(A) and 323 of the Indian Penal code awarded sentence for two years for an offence under Section 498(A) and further to undergo rigorous imprisonment for six months for an offence under Section 323 of the Indian Penal Code.