SUNIL DUTT SHARMA Vs. STATE

JUDGEMENT

(1.) Allowed subject to just exceptions. Application disposed of. CRL.REV.P.681/2002 & CRL.M.A.854/2002:

(2.) Criminal revision petition 681/2002 is directed against the judgment and order of the Additional Sessions Judge, Delhi in Criminal revision 76/99, whereby the learned Judge vide his judgment and order dated 14.5.2002 has reversed the order of the trial court dated 04.08.1997, discharging all the accused and directed framing of charge under Section 498-A/406 IPC. Brief facts of the case as noted by the Additional Sessions Judge are as follows:-

(3.) She has alleged that after a few weeks, she had discovered that they were cheated as it was not disclosed that her husband was haying once child from his previous marriage and to suppress this concealment, the respondents started harassing her for not bringing sufficient dowry and even she was physically assaulted by them and all her in- laws started conspiracy to eliminate her and she was threatened with dire consequences and when she had developed medical problem, which needed treatment, but the respondents did not permit her to have the treatment.