ATMA RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of the present criminal revision the applicant has challenged the judgment dated 28.01.2004 passed by Additional Sessions Judge, Balod, District Durg in Criminal Appeal No. 106/2000.

(2.) Facts leading to the instant case are that on 01.12.1990 a report was lodged by complainant Bharatram (PW-2) alleging that the present applicant who is the husband of her daughter Manbha Bai and his relatives are harassing, ill treating her daughter and also subjecting her to cruelty. Upon the said report, the Police registered a case against the applicant, his mother Parvat Bai and father Hariram for the offence punishable u/s 498A of IPC. After investigation, charge sheet was filed and the matter was put to trial before the A.C.J.M, Balod in Criminal Case No.1211/90.

(3.) After completion of trial, the trial Court vide its judgment dated 06.06.2000 reached to the conclusion that the applicant as well as his mother Parvat Bai are guilty of having committed the offence u/s 498A of IPC and upon convicting them for the said offence sentenced them to undergo RI for six months with fine of Rs.1,000, in default of payment of fine to further undergo RI for two months. However, father of the applicant Hariram was acquitted of all the charges levelled against him.