H.D.NAVEEN Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner - accused no.1 in CC NO.1717/2008 on the file of Prl.Civil Judge and JMFC, Chitradurga being aggrieved by the judgment and sentence passed in the said case dtd. 9/11/2012 being affirmed by the Additional District and Sessions Judge, Chitradurga in Criminal Appeal No.85/2012 dtd. 31/7/2014 convicting and sentencing him for the offence punishable under Sec. 498A of IPC to undergo imprisonment for two years and to pay a fine of Rs.2,000.00 with default sentence, has preferred this revision.

(2.) Brief and relevant facts leading upto this revision petition are as under: That complainant by name Deepashri W/o.H.D.Naveen submitted a complaint before the Sub-Inspector, Women Police Station, Shimoga as per Ex.P1 alleging that, her marriage with accused no.1 was performed on 9/7/2007 at Chitradurga town in Kshatriya Kalyana Mantapa as per the rites, rituals prevailing in their community. It is stated that, after the marriage, she went to the matrimonial home to reside with accused no.1. In the said house, the other accused named in the complaint in all seven persons were residing. It is alleged by the complainant that everyday these accused nos.1 to 7 named in the complaint used to ill-treat and harass the complainant both physically and mentally. Even sometimes, they assaulted her and used to abuse her in filthy language. Complainant tolerated for about eight months and lead marital life.

(3.) It is alleged that, at the time of her marriage, her parents gave Rs.32,000.00 as dowry and six grams ring to accused no.1. But, even then, accused no.1 and his other members of his family were not satisfied and everyday they used to harass and ill-treat the complainant being married women. She is graduate in B.A.Bed. These accused persons forced her to go to parental house and dragged her out from the house. Her husband took the complainant to her parental house and left there.