BHAGIRATHI @ MUNNUDAU PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This revision is directed against the judgment dtd. 22/1/2004 passed by 4th Additional Sessions Judge (FTC) Raigarh, in Criminal Appeal No. 42/2003, affirming the judgment of conviction and order of sentence dtd. 10/3/2003 passed by the Judicial Magistrate First Class, Sarangarh, in Criminal Case No. 155/2002, whereby and whereunder learned Judicial Magistrate First Class after holding the applicants guilty for harassing the complainant Ramoola Patel (PW-1) and causing mental cruelty by demanding dowry, convicted under Ss. 3/4 of Dowry Prohibition Act and 498-A of Indian Penal Code and sentenced each of them to undergo simple imprisonment for 6 months and to pay a fine of Rs.1,000.00 with a direction to run the sentences concurrently.

(2.) Being aggrieved by both the judgments, the applicants have filed the present Criminal revision.

(3.) Applicant No.1 is husband of the complainant, Applicant No. 2 is brother-in-law, Applicant No. 3 is father-in-law and Applicant No. 4 is sister-in-law of Ramoola Patel (PW-1).