(1.) Challenge in this criminal appeal is to the impugned judgment of conviction and sentence dtd. 15/9/2011 passed by Third Additional Session Judge, Bilaspur, District Bilaspur, Chhattisgarh, convicted the appellants for the offence punishable under Sec. 498A of the Indian Penal Code and sentenced him to undergo RI for 03 years and fine of Rs.100.00, in default to undergo RI for 01 month.
(2.) Case of the prosecution, in brief, is that the complainant in his complaint has stated that he married both his daughters Lachhan and Neelam with Raju Shrivas and Ram Prasad Shrivas in May,2004. The complainant donated as much dowry as he can in his daughters marriage. He performed their Gauna in the year 2005 and sent them to their in-law's home which is in the village Safaribhatha Vijaypur. After a month of Gauna when the daughter Neelam came back to her parent's home, she told that both the daughters are being harassed by the respondents in the name of dowry.
(3.) The complainant has also stated in his complaint that he had given a written complaint on 14/11/2005 to the Superintendent of Police, Bilaspur C.G. and its copy was also given to Takhatpur Police Station and Mahila Police Station, Bilaspur. Even after that no action took place. Due to no action being taken by the police regarding the incident, a complaint was presented by the complainant in the court of Judicial Magistrate First Class.