TARA SINGH & ANOTHER Vs. BHAWANA BISHT

JUDGEMENT

(1.) Heard Mr. BS Adhikari, Advocate, for the applicants and Mr. Amish Tiwari, Advocate, for the complainant/respondent. Also perused the papers on record.

(2.) Applicants have challenged their prosecution under Section 406, 120B, 495 IPC. Respondent Smt. Bhawana Bisht instituted this complainant against her mother-in-law Smt. Saraswati Devi and elder brother-in-law Tara Singh. Marriage of Smt. Bhawana Bisht was solemnized with Om Prakash Bisht on 19.6.2005. It is alleged that a lot of stridhan including cash and jwellary was offered in the marriage by her father, and the same was also accepted by her in-laws family. Her husband, Om Prakash died on 8.7.2007. Subsequently, Smt. Bhawana Bisht remarried on 5.3.2010 with one Harish Singh Negi.

(3.) Learned Chief Judicial Magistrate, Almora after going through the averments of the complaint dated 24.10.2007, statements of complainant and her witnesses, passed the impugned order of cognizance dated 17.12.2007 and summoned the accused applicants to stand trial for the said offences.