Rongon Mukhopadhyay, J. - (1.) By Court: Heard Mr. Vikash Kumar, learned counsel for the petitioners and Mr. S.K. Srivastava, learned A.P.P. for the State. This application is directed against the judgment dated 09.05.2005 passed by the learned Additional Sessions Judge (Fast Track Court No. II) Deoghar in Cr. Appeal No. 29 of 2000, whereby and whereunder the judgment and order of conviction and sentence dated 31.03.2000 passed by the learned Judicial Magistrate, 1st Class, Deoghar in G.R. Case No. 218 of 1999, by which the petitioners have been convicted for the offences punishable u/s 498(A)/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 months has been affirmed.
(2.) It has been submitted by the learned counsel for the petitioners that the father-in-law of the petitioner no. 1 had clearly stated that no demand of any money was made by the petitioner no. 1. It has also been submitted that all the prosecution witnesses are related to each other and therefore their evidences being not trustworthy should not have been relied upon. It has further been submitted that the Investigating Officer of the case has also not been examined which has caused prejudice to the defence.
(3.) Mr. S.K. Srivastava, learned A.P.P. for the State has opposed the prayer made by the petitioners.;