PARWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dated 21.07.2014, passed by the learned District & Additional Sessions Judge, Koderma in Criminal Appeal No. 09 of 2012, whereby the appeal preferred by the petitioner- Meghlal Singh was dismissed and the judgment of conviction and order of sentence passed by SDJM, Koderma in Jai Nagar P.S. Case No. 48 of 2002 corresponding to G.R. Case No. 266 of 2002 (T.R. No. 55 of 2012), whereby the petitioner- Meghlal Singh was convicted and sentenced for R.I. of 3 years under Section 497 of the Indian Penal Code, has been affirmed.

(2.) During pendency of this application, the original petitioner-Meghlal Singh has expired and a substitution petition was filed by his wife and the said petition (I.A. No. 8373 of 2019) was allowed and the name of the wife namely, Parwati Devi wife of Meghlal Singh was substituted.

(3.) The learned counsel for the petitioner submits that now the Hon'ble Apex Court has turned down Section 497 of the Indian Penal Code and as such, the impugned orders passed by the courts below should be set aside.