RAJESH CHADDHA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These Appeals by special leave are directed against Order dt.14/11/2018 passed by the High Court of Allahabad in Criminal Revision No. 612/2004 filed against the judgment and order dt. 18/11/2004 passed by the Additional Sessions Judge, Lucknow [hereinafter "Sessions Court"] whereby the Criminal Appeal No. 88/2004 filed by the Appellant was dismissed and the conviction of the Appellant under Sec. 498A of the Indian Penal Code (hereinafter "IPC" & Sec. 4 of the Dowry Prohibition Act, 1961 [hereinafter "DP Act, 1961"] vide Judgment dt. 28/8/2004 passed by the Chief Judicial Magistrate, Lucknow [hereinafter "Magistrate"] was upheld. The Order dt. 28/11/2018 dismissing the recall application against the said Order dt.14/11/2018 is also under challenge before this Court.

(3.) The captioned Appeal arises out of Case Crime No. 60/1999 lodged by the PS Women Police Station, Lucknow under Ss. 498A, 323, 506 IPC & Ss. 3 & 4 of the D.P. Act, 1961, on the basis of a Complaint dt. 20/12/1999 filed by the Complainant wife, against the Appellant husband and her in-laws alleging mental and physical torture for not bringing enough dowry. The factual conspectus in brief is as under: