JUDGEMENT
Rongon Mukhopadhyay, J. -
(1.)No one appears on behalf of the petitioner.
However, Mr. Hardeo Pd. Singh, learned A.P.P. for the State is present.
(2.)This application is directed against the judgment dated 12.02.2008 passed in Criminal Appeal No. 47/2007 by the learned Sessions Judge, Jamtara, whereby and whereunder the judgment and order of conviction and sentence passed by the learned Sub-Divisional Judicial Magistrate, Jamtara on 27.07.2007 in G.R. Case No. 98/2005 (T.R. No. 316/2007), convicting the petitioner for the offence punishable under Section 498(A) of the Indian Penal Code and sentencing him to undergo R.I. for 1 year with a fine of Rs. 1000/- has been affirmed.
(3.)The prosecution story in brief is that the marriage of the informant was solemnized with the petitioner on 02.05.2004 as per Hindu rites and customs. It has been alleged that after three months of marriage there was a demand of Rs. 25,000/- and a bed and on refusal the informant was subjected to torture and assault and a threat of solemnizing second marriage of the petitioner. It has also been alleged that on 03.03.2005 after taking her ornaments the informant was driven out from her matrimonial house.
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