H.C.MISHRA,J. - (1.) BY the Court. -Heard learned counsel for the petitioner and learned counsel for the State. The complainant has not been made party in this case, as it was brought on record in the Court below that the complainant had died.
(2.) PETITIONER is aggrieved by the judgment dated 22nd March, 2001, passed by the learned 1st Additional Sessions Judge, Bokaro, in Cr. Appeal No. 122 of 1994, whereby the appeal against the judgment of conviction and order of sentence dated 11.7.1994 passed by Sri Raghupati Singh, learned Judicial Magistrate 1st class, Chas, in Complaint Case No. 74 of 1994/T.R. No. 613 of 1994 was dismissed with modification by the Appellate Court below. It may be stated that the trial Court below had found the petitioner the husband of the complainant guilty for the offences under Sections 494 and 498 -A of the IPC and convicted him for the same. Upon hearing on the point of sentence the petitioner was sentenced to undergo imprisonment for three years for the offence under Section 494 of the IPC and imprisonment for two years for the offence under Section 498 -A of the IPC and both the sentences were directed to be run concurrently. In the appeal filed against the said judgment and order the Appellate Court below has confirmed the conviction and sentence of the petitioner so far as it related to the offence under Section 498 -A of the IPC but the conviction and sentence passed by the Court below for the offence under Section 494 of the IPC has been set -aside. It appears that the complaint petition was filed in the Court of Chief Judicial Magistrate Bokaro by the complainant Dhupu Devi against her husband the petitioner alleging that she was subjected to cruelty and torture as also assault for the demand of dowry and it was also alleged that the petitioner had married another lady and the complainant was driven out from the matrimonial home. The complainant supported her case in her statement recorded on solemn affirmation and upon enquiry prima facie case was found against the petitioner and process was issued against the petitioner for facing the trial and ultimately the petitioner was put to trial.
(3.) IT appears from the Lower Court records as also from the impugned judgments that four witnesses were examined by the prosecution including the complainant who have supported the case and on the basis of evidence on record the trial Court had convicted the petitioner for the offences under Sections 494 and 498 -A of the IPC and had sentenced him as aforementioned. In appeal the Appellate Court below had set -aside the conviction and sentence of the petitioner for the offence under Section 494 of the IPC in view of the fact that there was no evidence that the petitioner had actually married another lady but confirmed the conviction and sentence of the petitioner for the offence under Section 498 -A of the IPC The record also shows that the statement of the petitioner was recorded under Section 313 of the Cr PC by the Court below, in which the questions which were put to the petitioner and the answers given by the petitioner are quoted herein below : - "Question : - Aap par abhiyog hai ki aap ne badini Dukhu Devi ko maar -peet kar ghar se bhaga diya? Answer : - Ji nahi. Question : - Kya gawahi suni? Answer : - Ji haan. Question : - safai me kuch kahna hai.? Answer : - Ji nahi." ;