D.N.PRASAD.J. - (1.) THIS Criminal Revision is directed against the Judgment, dated 20.9.1996 passed by the Sessions Judge. Palamau in Cr. Appeal No. 99 of 1995 by which he set -aside the conviction and sentence passed against the accused Lakhan Shukla, Mahinder Shukla and Anuj Shukla underSection 494 of the Indian Penal Code but maintained their conviction and sentence passed by the trial Court against all the petitioners under Section 498A of the Indian Penal Code.
(2.) THE case of the prosecution In brief as stated that one Subhadra Devi was married with petitioner Anil Shukla in the year 1983 and out of the said wedlock a female child was born In the year 1985. The marital relationship between the couple was not happy soon after the marriage and Subhadra Devi was being subjected to cruelty and torture by her husband and her in -laws as they were demanding a sum of Rs. 10,000/ - in addition a motor -cycle and due to non - fulfilment of the demand she was being tortured by the petitioners. Accordingly, the FIR was lodged. After investigation, the police submitted charge -sheet against the petitioners.
(3.) ALL the petitioners were convict and sentenced to undergo imprisonment for a period of one year for the offence under Section 498A. IPC. The petitioners had also preferred appeal before the Sessions Judge against the judgment of the trial Court. The Sessions Judge after considering the evidence on record maintained the conviction and sentence for the offence under Section 498A, IPC against the petitioners, though he had set -aside the judgment of conviction and sentence for the offence under Section 494, IPC.;