MUSTAFA KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dtd. 22/9/2014 passed by the learned Additional Sessions Judge-V, Palamau at Daltonganj in Criminal Appeal No.77 of 2009, whereby the appellate court has confirmed the judgment of conviction and order of sentence, both dtd. 18/7/2009 passed by the Sub-Divisional Judicial Magistrate, Palamau at Daltonganj in complaint Case No.208/2004, T.R. Case No.791/2009 whereby the petitioner has been convicted for the offence under Sec. 498- A IPC and Sec. 4 of D.P. Act and sentenced to undergo S.I. for two years and to pay a fine of Rs.2,000.00 for the offence under Sec. 498-A of I.P.C and also sentenced S.I for three months and to pay a fine of Rs.500.00 for the offence under Sec. 4 of Dowry Prohibition Act and both the sentences have been directed to run concurrently.

(2.) No one appeared on behalf of the petitioner on repeated calls. Even on 5/4/2019, nobody appeared on behalf of the petitioner.

(3.) Mr. Anil Kumar, the learned counsel appears on behalf of the opposite party No.2 and Mr. Vijay Kumar Gupta, the learned APP appears on behalf of respondent-State have assisted this Court in disposal of the case.