TOMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner/accused has filed this revision petition under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, challenging the conviction and sentence against him for the offence punishable under Sec. 498 A of the Indian Penal Code (for short, IPC).

(2.) In brief, the prosecution case is that, accused who is the husband of the defacto complainant subjected her to cruelty and continuously harassed her mentally and physically demanding dowry and thereby committed the offence punishable under Sec. 498A IPC.

(3.) The law was set in motion by the defacto complainant by lodging Ext.P1 complaint before the Judicial First Class Magistrate Court - I, Manjeri, which in turn was forwarded by the learned Magistrate to SHO, Karuvarakundu Police Station under Sec. 156(3) Cr.P.C, pursuant to which PW6 registered Crime 104/2009 against the accused for the offence punishable under Sec. 498A IPC. PW10, the then Sub Inspector of Police, Karuvarakundu Police Station conducted the investigation. After completion of investigation he filed final report against the accused before the Judicial First Class Magistrate Court I, Manjeri for the offence punishable under Sec. 498A IPC.