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Judgment
ACCUSED,CHARGES,SENTENCE
[1]. Gora Sah [A1],S. 304ÂB/ 34 IPC,RI for 10 years
,S. 498ÂA/ 34 IPC,RI for 3 years
[2]. Nitai Sah [A2],S. 498ÂA/ 34 IPC,RI for 3 years
[3]. Nimay Sah [AÂ3],Acquitted of charges under S. 304ÂB/ 34 IPC,
Thus, on consideration of the oral testimonies of the witnesses, the ingredients of Section 498ÂA IPC have not been proved against the",,
appellantÂaccused by the prosecution at the standard of beyond reasonable doubt. In such circumstances, there is nothing on record to convict the",,
appellantÂaccused for the charge under Section 498ÂA IPC.,,
In light of the above, we are of the view that the conviction of the appellantÂaccused cannot be sustained. Accordingly, the judgment and order",,
dated 11.02.2010, passed by the High Court of Jharkhand at Ranchi in Criminal Appeal (S.J.) No. 176 of 2001 is hereby set aside and the appellantÂ‐",,
accused is acquitted of the charges levelled against him. By order dated 17.09.2010, this Court had enlarged the appellantÂaccused on bail. His bail",,
bonds stand discharged.,,
The appeal is accordingly allowed in the aforementioned terms. Pending applications, if any, shall also stand disposed of.",,