JAYESH RAMESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The revisionists have preferred this revision challenging the order dated 24-4-2000 of the Matropolitan Magistrate, Ahmedabad, whereby he has ordered framing of charges against the four revisionists for the offences punishable under Sees. 498-A, 323, 504, 506 and 114 of the Indian Penal Code and also under Sec. 4 of the Dowry Prohibition Act.

(2.) A complaint was filed by Aarti Jayesh Shah, the complainant, who is respondent no. 2 in this revision, making allegations of demand of dowry, cruelty -mental, as well as physical, hurling abuses on her and of abatment against the five accused. Respondent no. 2, Chandraben Ramesh Shah was mother-in-law of the complainant who died not during the pendency of the complaint but before filing j of complaint, which is clear from the description of accused no. 2 in the title of I the complaint. Accused no. 1, Jayesh Ramesh Shah is husband of the complainant. Accused no. 3, Lilaben Ramesh Shah is an unmarried sister-in-law of the complainant, Jayshreeben Sunilbhai Shah, respondent no. 4 is married sister-in-law of the complainant, whereas, Sunil Himmatlal Shah, accused no. 5 is the husband of accused no. 4.

(3.) In support of the allegations made , in the complaint, the complainant examined on oath herself, her father Jayantilal, Bhupendra, her maternal uncle and Dr. Mahendra.;