CHANARDHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Criminal Appeal has been preferred against the judgment of conviction dated 25-02-1995 and order of sentence dated 28-02-1995 passed by learned Vth Additional Sessions Judge, Patna in Sessions Trial No. 789 of 1993/07 of 1993 by which and whereunder, all the above-named appellants have been convicted for the offence punishable under Sections- 498A/34, 304(B)/34 of the Indian Penal Code and Section-4 of Dowry Prohibition Act and accordingly, they were sentenced to undergo rigorous imprisonment for 10 years for commission of the offence punishable under Section-304(B)/34 of the Indian Penal Code, to undergo rigorous imprisonment for one year for commission of the offence punishable under Section-498A/34 of the Indian Penal Code, to undergo rigorous imprisonment for one year for commission of the offence punishable under Section-4 of Dowry Prohibition Act.

(2.) I may notice the fact and circumstances of the case on the basis of materials available on the record.

(3.) ON the basis of aforesaid written report, Masaurhi P.S. Case No. 263 of 1992 under Sections-498A, 304(B), 201/34 of the Indian Penal Code was registered and, accordingly, formal FIR for the above-said offences against the appellants was drawn up. After investigation, police submitted charge sheet for the offences punishable under Sections-498A. 304(B), 201/34 of the Indian Penal Code and Section-3/4 of Dowry Prohibition Act and the learned Additional Chief Judicial Magistrate, Patna took cognizance of the above-said offences and committed the case to the court of sessions, in usual way.