LAWS(JHAR)-2024-11-41

ABDUL HANAN Vs. STATE OF JHARKHAND

Decided On November 12, 2024
ABDUL HANAN Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) These criminal revisions have been filed against the common judgment dtd. 13/8/2019 passed by learned Additional Sessions Judge-I, Giridih in Criminal Appeal No.73 of 2018 whereby and where under the learned appellate court has dismissed the appeal and has affirmed the judgment of conviction under Sec. 498-A of IPC and the order of sentence dtd. 19/5/2018 passed by the learned Judicial Magistrate, 1st Class, Giridih in T.R. No.915 of 2018, arising out of Bengabad P.S. Case No. 34 of 2015 corresponding to G.R. Case No.618 of 2015.

(2.) The learned trial court has convicted the petitioners for the offence under Sec. 498-A of the Indian Penal Code (hereinafter referred to as the 'IPC') and has sentenced the petitioners to undergo rigorous imprisonment for two years and to pay fine of Rs.1,000.00each and in default of payment of fine, to undergo additional Simple Imprisonment for one month. The period of custody undergone by the petitioners was directed to be set off against the period of sentence awarded to them.

(3.) Cr. Revision No.1361 of 2019 has been filed by the husband of the informant and Cr. Revision No.1362 of 2019 has been filed by the father-in-law and mother-in-law of the informant. Submissions on behalf of the petitioners