Patna High Court: Ahsanuddin Amanullah, J. disposed of the petition after making minor changes to the sentence on the grounds of the imprisonment already undergone by the petitioners.

The petitioners petitioned the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973, against the judgment passed by the Additional Sessions Judge, Patna in Cr. Appeal No. 25 of 2013, by which the petitioners were convicted and sentenced and it was upheld when the appeal was made against the same. The petitioners along with four others was convicted under Section 498-A of the Penal Code and sentenced to simple imprisonment of one year and a fine of Rs 3,000 each and in default, they were to undergo further two months simple imprisonment. 

The counsel for the petitioners submitted that the opposite party  2 is the wife of the petitioner’s brother. It was submitted that the petitioners had no concern with the matrimonial dispute of the parties and the allegation was that after the birth of a male and female child and two years of marriage, they tortured and assaulted for the dowry of Rs 8,000 and took away her ornaments. It was submitted that such allegation, even if believed, could at best be attributed to husband, as the petitioners could not have any role or could not have benefited from any dowry or money which the wife of their brother would have fetched from the matrimonial home. It was submitted that the witnesses during the trial had made only ominous and general allegations and there was nothing specific against them.

The APP submitted that the witnesses had stated with regard to all the accused, including the petitioners, assaulting and torturing the opposite party 2 and it is quite believable that the petitioners being elder brothers of the husband of the opposite party no. 2, would definitely be a party to any torture or assault as their brother stood to gain from any dowry which is alleged to have been demanded.

The Court held that it did not find that the order of conviction requires any interference. However, with regard to the sentence, since the petitioners are elder brothers of the husband of the opposite party2 and had been in custody for more than six months and about four months respectively, the Court was inclined to modify the sentence to period undergone.

In view of the above-noted facts, the instant petition was disposed of after upholding the order of conviction but modifying the sentence to period undergone and the fine of Rs 3,000 set aside.[Deo Prasad Sao v. State of Bihar, 2019 SCC OnLine Pat 1612, decided on 19-09-2019]

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