SANJIT @ TUTTUL PANDE Vs. NIRMALA PANDE

JUDGEMENT

(1.) The accused / applicant has preferred this revision petition against the judgment of conviction and order of sentence dated 31.08.2005 passed by Additional Sessions Judge, South Bastar (Dantewada) in Criminal Appeal No. 09/2004 affirming the judgment dated 29.11.2004 passed by Chief Judicial Magistrate Dantewada in Criminal Case No. 115/2000 convicting the accused/applicant u/s 498-A IPC and sentencing him to undergo RI for two years with fine of Rs. 500/-, plus default stipulation.

(2.) Applicant and respondent No. 1 are husband and wife. The facts in short are that respondent No.1/wife made a complaint against the applicant/husband regarding his cruel treatment towards her for not bringing sufficient items in marriage. She also alleged that the accused/applicant did not show any interest in her and used to taunt her on trivial matters. The accused/applicant is also alleged to have harassed her for not bringing color TV and amount of Rs. 50,000/- from her parents.

(3.) On being satisfied with the averments of the parties and evidence on record the trial Court convicted and sentenced the accused/applicant as mentioned above. The findings recorded by the trial Court have been affirmed by the lower appellate Court by the Judgment impugned, and it is that which is under challenge in this revision.