GANGIYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dtd. 1/7/2004 passed by the learned 9th Additional Sessions Judge, Hazaribagh in Sessions Trial No. 261 of 2001 whereby the learned trial court after finding the guilt of the accused persons for the offence punishable u/s 498-A of IPC, convicted and sentenced them to undergo S.I. for a period of one year and a fine of Rs.100.00 each and in default of payment of fine they were directed to undergo for SI for one month.

(2.) The prosecutions story arose in the wake of fardbeyan of one Sanichar Yadav (P.W.7), the father of the deceased. The statement was recorded by S.I. of Bakratha Police Station in the District of Hazaribagh on 13/8/2000 at 11.30 hours. The statement of Sanichar Yadav, the informant, is as follows:

(3.) On the basis of the aforesaid fardbeyan, FIR was lodged, the case was registered under Sec. 306/34 of IPC against the accused and investigation was taken up. After investigation, the police submitted charge sheet in this case, on the basis of which, cognizance of the offence was taken and the case was committed to the Court of Sessions and after the conclusion of trial, learned trial court passed the impugned judgment of conviction and order of sentence, which is under challenge in this appeal.