ANJU SINGH Vs. SUNIL KUMAR

JUDGEMENT

(1.) The present special leave to appeal is preferred by the appellant-complainant assailing the judgment and order dtd. 12/8/2015 passed by learned Judicial Magistrate First, Roorkee, District Haridwar, in Complaint Case No.2826 of 2014 Dhan Singh Vs. Sunil Kumar and another, whereby, the said Court has acquitted the respondents-accused persons for the offence punishable under Ss. 498A, 506 IPC and under Sec. 3/4 of the Dowry Prohibition Act.

(2.) The facts in brief are that the appellant-complainant was married to respondent No.1 on 17/3/1996, but since the very inception of marriage, respondent No.1 along with respondent No.2 and his parents (against whom the trial abated due to their death) used to torture and harass the appellant for bringing lesser dowry. Respondent No.1 even threw her out from her matrimonial home on 30/7/1997 in the greed of more money and later allowed her to stay with him only on the request of Village Panchayat and only when she brought Rs.20,000.00 in cash. On the aforesaid facts, the appellant's father filed an application under Sec. 156(3) of Cr.P.C., which was registered as a Complaint Case on 17/5/2001 and the accused persons were summoned under the aforementioned Ss. . During trial, accused-Bhopal Singh and Smt. Gargi (in-laws of the appellant) died and the trial abated against them.

(3.) During trial, as many as two witnesses were produced by the prosecution in order to prove its case. Thereafter, the statements of respondents/accused persons were recorded under Sec. 313 of the Cr.P.C., in which, they denied the complainant's story. The learned Trial Court at the end of trial, has recorded the findings of acquittal. Hence, this Special Leave to Appeal. Objection has been filed on Special Leave to Appeal by the respondent No.2 only.