ANUPAM PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B. K. Prasad, learned counsel for the appellants and Mr. S. K. Srivastava, learned A. P. P. for the State.

(2.) This appeal is directed against the judgment of conviction dated 17th September and order of sentence dated 20th September 2003 passed by Sri Prakash Rai, Sessions Judge, Hazaribagh in Sessions Trial No. 485 of 1997 whereby the appellants were convicted under section 498 A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and also to pay a fine of Rs. 1,000/-.

(3.) A complaint was filed on 4-12-1996 by Smt. Laxmi Mishra (PW 4) alleging torture for demand of dowry against the appellants who are her husband and mother-in-law respectively. The alleged dates of occurrences were 5-11-1994, 13-9-1996 and 3-12-1996. The offences alleged were section 498 A and 406 of the Indian Penal Code and section % of the Dowry Prohibition Act.