Anubha Rawat Choudhary,J. - (1.) Heard Ms. Rakhi Sharma, learned Amicus Curiae appearing on behalf of the petitioner and Mr. Shekhar Sinha, learned counsel appearing on behalf of the opposite party-State.
(2.) The present revision application is directed against the Judgment dated 30th January, 2012 passed by the learned Principal Sessions Judge, Giridih in Cr. Appeal No. 33 of 2011, whereby, the learned Appellate Court has dismissed the appeal preferred by the petitioner, so far as his conviction under Section 498A of the Indian Penal Code is concerned. However, the learned Lower Appellate Court has acquitted the petitioner for offence under Sections 3/ 4 of the Dowry Prohibition Act, 1961.
(3.) The learned Trial Court had convicted and sentenced the petitioner vide Judgment dated 20.7.2011 for the offence under Section 498A of the Indian Penal Code (hereinafter referred to as IPC) for simple imprisonment for a period of six months and a fine of Rs.500/- and also for offence under section of Dowry Prohibition Act for simple imprisonment of six months. The Trial Court's Judgment was passed by the learned Sub-Divisional Judicial Magistrate, Giridih. Arguments for the Petitioner. ;